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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)Cesses collections on behalf of other agencies along with property tax shall be treated as a liability for payment to the concerned agency. If any collection or service charges are provided for collection of such cesses, it shall be taken as income, and shall be deducted from the amount payable to the agency.