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 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(43) in Mizoram (Land Revenue) Act, 2013

(43)"tax" means a sum of money collected by the collecting authorities at the rate fixed by the Government from time to time from the domicile of the State of Mizoram excluding the areas of the Autonomous District Council on account of living in Mizoram and the owner of building or apartment let out for residential and other purposes;