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 133] [Entire Act] State of Bihar - Subsection Section 133(2) in The Bihar Municipal Act, 2007 (2)Such consolidated tax shall be payable in such proportion by the owners and occupiers of holdings as the Chief Municipal Officer, may determine.
