Visakhapatnam Municipal Corporation Act, 1986*
| [Andhra Pradesh Act No. 7 of 1986] | [13th April, 1986] |
An Act further to amend the Visakhapatnam Municipal Corporation Act, 1979.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th April, 1986. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 7th March, 1986, at pages.
1. Short title.- This Act may be called the Visakhapatnam Municipal Corporation (Amendment) Act, 1986.
2. Amendment of Section 8.- In the Visakhapatnam Municipal Corporation Act, 1979, (Act 19 of 1979) in section 8,-
(1) in sub-section (3), for the words "Ad taxes, fees and duties", the words "Save as otherwise provided in sub-section (3-A), all taxes, fees and duties" shall be substituted;
(2) after sub-section (3), the following sub-section shall be inserted, namely:-
"(3-A) In the case of lands and buildings vested in the trustees of the Visakhapatnam Port Trust, it shall be lawful for the Corporation to levy by resolution in any year, a property tax at the rate of four percentum of the annual gross earnings of the said Trust, in the year immediately preceding such levy".