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 157] [Entire Act] State of Assam - Subsection Section 157(b) in Gauhati Municipal Corporation Act, 1971 (b)For the purposes of any tax levied on lands or building, of the amount of each such tax leviable therein during the year to which such list relates.
