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 155] [Entire Act] State of Bihar - Subsection Section 155(e) in The Bihar Municipal Act, 2007 (e)in the case of property tax on any land or building, by attachment of rent due in respect of such land or building, or
