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State of Jharkhand - Section

Section 161 in Jharkhand Municipal Act, 2011

161. Taxes by whom payable.

(1)Any tax which is assessed on the value of the holding shall subject to the provisions of sections 153 be payable by the owner, and in his absence by the occupier of the holdings.
(2)Any tax which is assessed otherwise than the annual value of holding shall be payable by the persons in actual occupation of the holding within the municipality.