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 73] [Entire Act] State of Assam - Subsection Section 73(c) in Assam Municipal Act, 1956 (c)that the tax shall not be leviable until a system of drainage shall have been made in the area to be so provided; nor shall the tax be leviable for any quarter or portion of a quarter antecedent to the provision of such a system of drainage.
