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State of Punjab - Section

Section 16 in Punjab (Institutions and Other Buildings) Tax Act, 2011

16. Power to enter for assessment.

- The assessing authority, after giving forty eight hours notice to the owner or the occupier, as the case may be, available at the relevant time, may authorize any person to enter, inspect and measure any institution or building between the sun rise and sun set, for the purpose of assessment of the tax payable under this Act.