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[Cites 0, Cited by 1] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(4) in Andhra Pradesh Municipalities Act, 1965

(4)The council may exempt by building or land from the whole or any portion of the scavenging tax if it is satisfied that the owner or occupier has made efficient arrangements for the daily removal there from of rubbish, filth and carcasses of animals.