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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Assam - Subsection

Section 83(1)(a) in Assam Municipal Act, 1956

(a)by entering therein the name of any person or any property. which in its opinion ought to have been entered, or any property which has become liable to taxation after the preparation of the assessment register, or -