LexSection 26 — Arrears of taxes.
The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959
The right of Andhra Pradesh or Madras to recover arrears of any tax or duty on property situate in the transferred territories, including land revenue, or to recover arrears of any other tax or duty in any case where the place of assessment of that tax or duty is in the transferred territories shall belong to the State to which the territories are transferred.Open in Lexace · Ask the AI about this section