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 75(1)] [Section 75] [Entire Act] Union of India - Subsection Section 75(1)(a) in The Manipur Municipalities Act,1994. (a)a tax on holding situated within the municipality assessed on their annual value, payable by the owner of the building or land or both;