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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

Nagpur Province - Subsection

Section 114(2)(b) in The City of Nagpur Corporation Act, 1948

(b)a tax payable by the owners on all or any vehicles or animals, used for riding, driving, draught, or burden, or on dogs where such vehicles, animals or dogs are kept within the City;