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State of Jharkhand - Section

Section 158 in Jharkhand Municipal Act, 2011

158. Realisation of tax, fees, cess, etc under any other law.

- The municipality may, if so authorized by any other law for the time being in force, realise any tax, development charge, cess, or fee, imposed under that law, or any dues payable under that law, in accordance with the provisions thereof.