Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Bihar - Subsection Section 54(c) in Bihar Chaukidari Manual (c)Government, as the owner of a house, is exempt from assessment: so, too, is the occupier of a house used for Government purposes in which he actually held, or on the income which he may actually derive from property or business, in the Union.
