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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Jharkhand - Subsection

Section 189(1)(b) in Jharkhand Municipal Act, 2011

(b)the entire amount of the surcharge on the property tax on any land or building from the occupier of such land or building who uses it for commercial or non-residential purposes: