Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Visakhapatnam Municipal Corporation Act, 1986 7 of 1986 [15 April 1986] CONTENTS 1. Short Title 2. Amendment Of Section 8 Visakhapatnam Municipal Corporation Act, 1986 7 of 1986 [15 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, P art IV-A, Extraordinary, dated the 7th March, 1986, at page 3. 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 "All 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 subsection shall be inserted, namely:- "(3-A) In the case of lands and buildings vested in title 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".