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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(3) in Andhra Pradesh Municipalities Act, 1965

(3)A council shall not alter the rate at which the property tax or any class of such tax is levied in pursuance of an order under sub-section (1) or abolish such tax except with the previous sanction of the Government.