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 15] [Entire Act] State of Assam - Subsection Section 15(viii) in Assam Municipal Act, 1956 (viii)is in arrear for more than three months on the date of submission of nomination paper of any dues to the municipality including the dims in respect of the holding of which he is a resident or occupant,
