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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(3) in Assam Municipal Act, 1956

(3)The Board, at its discretion, may compound for any period not exceeding one year with the person liable to pay the tax on any railway premises or any premises used as a factory dockyard, mazdur depot, school, college, hospital, market, court-house, jail reformatory, lunatic asylum, or other similar place, for a certain sum to be paid by such person in lieu of the tax.