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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

5. Assessing Authorities.

- The Government, may by notification appoint the officers of the Commercial Taxes Department not below the rank of Deputy Commercial Tax Officer to be the assessing authority for the purposes of this Act, and may assign to them such local area or local areas as may be specified in such notification.