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 159] [Entire Act] State of Jharkhand - Subsection Section 159(2) in Jharkhand Municipal Act, 2011 (2)Such consolidated tax shall be payable in such proportion by the owners and occupiers of holdings as the Municipal Commissioner or the Executive Officer, may determine.
