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[Cites 0, Cited by 2] [Section 97] [Entire Act]

State of Punjab - Subsection

Section 97(1) in The Punjab Municipal Corporation Act, 1976

(1)The taxes on lands and buildings shall be primarily leviable as follows :-
(a)if the land or building is let, upon the lessor ;
(b)if the land or building is sub-let, upon the superior lessor ;
(c)if the land or building is unlet, upon the person in whom the right to let the same vests.