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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 164(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)if there be but one occupier of the land or the building, from such occupier half of the tax so paid, and, if there be more than one occupier, from each occupier half of such sum as bears to the entire amount of tax so paid by the owner the same proportion as the value of the portion of the land or the building in the occupation of such occupier bears to the entire value of such land or building :