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[Cites 0, Cited by 0] [Section 17C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17C(2) in Andhra Pradesh General Sales Tax Act, 1957

(2)Subject to the provisions of sub section (3) all Deputy Commercial Tax Officers shall, for the purposes of recovery of any amount due under this Act, have the powers of the Mandal Revenue Officer under the Andhra Pradesh Rent and Revenue Sales Act, 1839 for the sale of property distrained for any amount due under this Act.