Section 2(1)(f) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(f)"Local Areas" means the areas within the limits of a-

(i)Municipal Corporation;

(ii)Municipality;

(iii)Notified Area Committee;

(iv)Cantonment Board;

(v)Town Board;

(vi)Mines Board;

(vii)Municipal Board;

(viii)Gram Panchayat;

(ix)Any other local authority by whatever nomenclature called, constituted or continued in any law for the time being in force.

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