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State of Chattisgarh - Section

Section 147 in The Chhattisgarh Municipalities Act, 1961

147. Responsibility for payment of property tax.

- The property tax leviable upon any land or building shall be paid by the owner thereof.Explanation. - For the purpose of this section a tenant of land or building or both, under a lease for any agreed period with a covenant for its renewal thereafter, shall be deemed to be owner thereof.