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

State of Maharashtra - Subsection

Section 2(c) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(c)"assessee" means a person by when tax or any other sum of money is payable under this Act, and includes every person in respect of whom any proceeding under this Act has been taken for the assessment of tax payable by him