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 105(6)] [Section 105] [Entire Act] Union of India - Subsection Section 105(6)(b) in The Cantonments Act, 2006 (b)charging of fees for the attachment and sale of immovable property to be included in the cost of recovery of the tax due;