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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(1)(d) in Assam Municipal Act, 1956

(d)that the tax shall not be leviable until a supply of water has been provided in the area to be so supplied or until the lamps in the area to be lighted have been lighted as the case may be, nor shall the tax be leviable for any quarter or portion of a quarter antecedent to the provision of such water-supply or lighting: