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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in The Assam Amusements and Betting Tax Act, 1939

(1)The totalisator tax payable under Section 15 shall be recoverable as an arrear of land revenue from the racing club conducting the meeting, and any portion of such tax which is not so recovered shall also be recovered as an arrear of land revenue from the stewards of the race-meeting jointly and severally.