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State of Bihar - Section

Section 11 in Bihar Taxation on Luxuries in Hotels Act, 1988

11. Recovery of Tax.

- The amount of tax due and the penalty if any pay­able under this Act shall be recoverable from the proprietor as an arrear of land revenue.[Notes.- Recovery as "an arrear of land revenue" means recovery as "a public demand" under Bihar & Orissa Public Demands Recovery Act. 1914.}