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 156] [Entire Act] State of Maharashtra - Subsection Section 156(c) in The Mumbai Municipal Corporation Act, 1888 (c)the name of the person primarily liable for the payment of the property taxes, if any, leviable on each such building or land;
