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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Assam - Subsection

Section 104(1) in Assam Municipal Act, 1956

(1)The amount due by any person on -account of any tax on the annual value of holdings, shall be deemed to be the amount entered in the register, the notice relating to which is published under section 94, unless the amount entered. in such register is subsequently altered as provided in this Act, in which case the amount to which the assessment is -so altered shall be deemed to be the amount due.