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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(c) in Punjab Municipal Act, 1911

(c)a tax payable by the owner, on all or any vehicles [other than motor vehicles] [Inserted by Punjab Act No. 2 of 1940.] animals used for riding, draught or burden, and dogs, when such vehicles, animals used as aforesaid, and dogs are kept within the municipality;