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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(1)(a) in Assam Municipal Act, 1956

(a)that the tax shall be imposed only on holdings situated within an area for the supply of water to which or for the lighting of which, as the case may be, a scheme has been approved by the Chief Commissioner or the Government: