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State of Meghalaya - Section

Section 116 in Meghalaya Municipal Act, 1973

116. Liability of purchaser for vendor's share of tax.

- the purchaser of any a holding or part of a holding, in respect of which any sum is due at the time of purchase on account of any tax under this Act, shall subject to provision of sub-section (3) of Section 84 be liable for the said sum.License Fees on Carts, Carriages and Animals