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

State of Chattisgarh - Subsection

Section 164(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)which, not being leviable under sub-section (1) of Section 157 or payable on demand on account of an octroi or a toll, is claimable as an amount or installment on account of any other tax which is being imposed or may hereafter be imposed in any Municipality; or