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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Maharashtra - Subsection

Section 159(2) in The Mumbai Municipal Corporation Act, 1888

(2)If, in any such case, any person in occupation of the premises shall refuse to give such information as may be requisite for determining who is primarily liable as aforesaid, such person shall himself be liable, until such information is obtained, for all property taxes leviable on the premises of which he is in occupation.