Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Entire Act] Union of India - Section Section 108 in The Cantonments Act, 2006 108. Board to be a municipality for taxation purposes .-A Board shall be deemed to be a municipal Committee for the purposes of taxation as per the Municipal Taxation Act, 1881 (11 of 1881).
