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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(6) in The Andhra Pradesh Value Added Tax Act, 2005

(6)Where any person to whom a notice under sub-section (1) is sent, fails to pay to the authority prescribed the sum demanded or any part thereof as required in the said notice, such sum shall be recoverable from such person as if it were an arrear of land revenue due from him.