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Union of India - Section

Section 83 in The States Reorganisation Act, 1956

83. Refund of taxes collected in excess.

The liability of an existing State to refund any tax or duty on property, including land revenue, collected in excess shall be the liability of the successor State in which the property is situated, and the liability of an existing State to refund any other tax or duty collected in excess shall be the liability of the successor State in whose territories the place of assessment of that tax or duty is included.