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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Bihar - Subsection

Section 159(3) in The Bihar Municipal Act, 2007

(3)If any occupier fails to pay to the Municipality any rent due or falling due which he has been required to pay in pursuance of a notice served upon him as aforesaid, the amount of such rent may be recovered from him by the Municipality as an arrear of tax under this Act,