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[Cites 0, Cited by 3] [Entire Act]

State of Bihar - Section

Section 135 in The Bihar Municipal Act, 2007

135. Taxes by whom payable.

- Any tax which is assessed on the value of the holding shall subject to the provisions of Sections 127 be payable by the owners and in his absentia the occupier of holdings within the Municipality.
(2)Any tax which is assessed on without the annual value of holding shall be payable by the persons in actual occupation of the holding within the Municipality.