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State of Bihar - Section

Section 162 in The Bihar Municipal Act, 2007

162. Cancellation of irrecoverable dues.

- The Municipality may, by order, strike off the books of the Municipality any sum due on account of property tax or any other tax or on any other account, which may appear to it to be irrecoverable.B. Recovery of Tax on Lands or Buildings by Person Primarily Liable to Pay to the Municipality