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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990

(2)The penalty under sub-section (1) may be levied by such authority and in such manner as may be prescribed.Explanation- An owner shall be deemed to be in default for the purposes of this section if he fails to pay the tax assessed or any part thereof by the prescribed date.