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[Cites 0, Cited by 0] [Section 85(3)] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(3)(b) in Andhra Pradesh Municipalities Act, 1965

(b)In the case of railway lands which are not used exclusively for agricultural purposes and are not occupied by or adjacent and appurtenant to, buildings, the council shall levy these taxes at such percentages of the capital value of such lands, and the Government shall have power to make rules regarding the manner in which, the person or persons by whom and the intervals at which, the capital value of such lands shall be determined, and they may also by such rules restrict or modify the application of the provisions contained in Schedule II to such lands.