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State of Goa - Section

Section 112 in The City of Panaji Corporation Act, 2002

112. Responsibility for payment of property taxes.

- The property taxes leviable upon any land or building shall be primarily paid by owner failing which by the occupier thereof.Explanation:- For the purpose of this section a tenant of land or building or both, under a lease for any agreed period with a covenant for its renewal thereafter, shall be deemed to be owner thereof.