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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Uttar Pradesh - Subsection

Section 150(1) in The U.P. Municipalities Act, 1916

(1)A scavenging tax, or a tax for the cleansing of latrines and privies, on the annual value of buildings or lands or of both, shall be levied from the actual occupier of the property upon which the taxes are assessed.