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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Chattisgarh - Subsection

Section 144(2) in The Chhattisgarh Municipalities Act, 1961

(2)Until such notice is given, the person aforesaid shall continue to be liable to pay the property tax as if the same or portion thereof, has not been demolished or removed or has not fallen down or been destroyed by fire or otherwise.