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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(m) in Bihar Taxation on Luxuries in Hotels Act, 1988

(m)"Rent" means the aggregate of all charges, by whatever name called, realised from the occupier of a room in a hotel and includes lodging , boarding or service charges or any sum charged by the proprietor on account of tips payable to servants of the hotel, or all or any of them;