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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 164(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)the entire amount of the surcharge on the property tax on any land or building from the occupier of such land or building who uses it for commercial or non-residential purposes :