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 135] [Entire Act] State of Bihar - Subsection Section 135(2) in The Bihar Municipal Act, 2007 (2)Any tax which is assessed on without the annual value of holding shall be payable by the persons in actual occupation of the holding within the Municipality.
