Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Tripura - Subsection

Section 216(1) in Tripura Municipal Act, 1994

(1)On failure to recover any sum due on account of property tax from the owner such, sum shall, without-prejudice to any other action that may be taken under this Act, be recovered from the occupier of the land or buildings and such occupier from whom the tax has been recovered shall be entitled to reimbursement by the owner or adjustment against the rent payable by him.