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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(c) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(c)The fire tax shall be levied on lands and buildings on which property tax is levied at the rate of one per cent of the total amount of the property tax in the form of a surcharge. The same shall be recoverable as if it were arrear of land revenue.