Section 389A(2)(c) in Andhra Pradesh Municipalities Act, 1965

[Cites 0, Cited by 0] [Section 389A(2)] [Section 389A] [Entire Act]

(c)appoint a committee for the purposes of-

(i)the assessment and recovery of any tax imposed under clause (b);

(ii)arranging the due expenditure of the proceeds of such taxes;

(iii)the preparation and maintenance of proper accounts; and

(iv)generally enforcing the provisions of this Act or any rule or bye-law applied or adopted under clause (a);

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