Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 193(1)] [Section 193] [Entire Act] State of Assam - Subsection Section 193(1)(b) in Gauhati Municipal Corporation Act, 1971 (b)When the said person is the occupier of premises in respect of which property taxes are due, if no sufficient movable property can be found on such premises.