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State of Punjab - Section

Section 11 in Punjab (Institutions and Other Buildings) Tax Act, 2011

11. Recovery of tax payable by the owner.

- If any amount of tax leviable under this Act on the owner, is recovered from the occupier, such occupier shall, in the absence of any contract to the country, be entitled to recover the same from the owner, and he may deduct the same from the rent payable to the owner.