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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(1)(d) in Assam Municipal Act, 1956

(d)that the tax shall not be leviable in any area until the Board has made provision for the cleansing of latrines, urinal's and cess-pools, within such area; nor shall the tax be leviable for any quarter or portion of a quarter antecedent to the making of such provision.