81B. [ Apportionment of liability of taxes on building or land when premises assessed are let or sub-let. [Substituted by Haryana Act No. 22 of 2012, 1.10.2012.]
- If any building or land assessed to tax specified in clause (a) of section 69 is let or sub-let and amount of rent payable in respect thereof is less than the property tax, then the tenant shall be liable to pay the difference between the amount of the said property tax and the rent paid by him.]General Provisions
