Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 56 in Bihar Chaukidari Manual

56.

Care should be taken to see that the tax does not fall entirely upon the holders of land. All private servants, traders, shop keepers and mahajans, workmen, such as dhobies, blacksmiths, carpenters and priests are liable to assessment, unless too poor to pay half an anna a month.