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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2) in The Cantonments Act, 2006

(2)In any other case, the tax shall be primarily leviable as follows, namely:-
(a)if the property is let, upon the lessor;
(b)if the property is sub-let, upon the superior lessor;
(c)if the property is unlet, upon the person in whom the right to let the same vests.