Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Assam - Section

Section 91 in Assam Municipal Act, 1956

91. Power to make rules regarding assessment and collection of transfer duty.

- The Chief Commissioner may make rules not inconsistent with this Act for regulating the collection of the duty, the payment thereof to the Municipal Board concerned and the deduction of any expenses incurred by the Government in the collection thereof.General Provisions Regarding Assessment