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[Cites 0, Cited by 2] [Section 149] [Entire Act]

State of Uttar Pradesh - Subsection

Section 149(2) in The U.P. Municipalities Act, 1916

(2)In any other case the tax shall be primarily leviable as follows, namely, -
(a)if the property is let, from the lessor;
(b)if the property is sublet, from the superior lessor;
(c)if the property is unlet, from the person in whom the right to let the same vests.