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[Cites 0, Cited by 0] [Section 132(6)] [Section 132] [Entire Act]

State of Chattisgarh - Subsection

Section 132(6)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)a latrine or conservancy tax payable by the occupier or owner upon private latrines, privies or cesspools or open premises or compounds cleansed by Corporation agency: