Section 13A in Andhra Pradesh Entertainments Tax Act, 1939
13A. Government to make good any deficiency in compensation.
(1)In the territories specified in sub-section (1) of Section 3 of the States Re-organisation Act, 1956, (Central Act 37 of 1956), if the amount payable to any local authority under section 13 falls short of the actual amount of tax realised by such authority during the year ending with the 31st March 1957, after deducting the collection charges, the State Government shall make good such deficiency.(2)The State Government shall determine the amount, if any, which should be paid to local authorities under sub-section (1) and their determination shall be final.
