Section 94 in Haryana Municipal Corporation Act, 1994
94. [ Apportionment of liability of taxes on land and building when premises assessed are let or sub-let. [Section 94 substituted by Haryana Act No. 21 of 2012.]
- If any building or land assessed to tax specified in clause (a) of sub-section (1) of section 87 is let or sub-let and amount of rent payable in respect thereof is less than the property tax, then the occupier shall be liable to pay the difference between the amount of the said property tax and the rent paid by him.]
