Section 131(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 131(1)] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(1)(b) in The U.P. Municipalities Act, 1916

(b)the persons or class of persons to be made liable, and the description of property or other taxable things or circumstances in respect of which they are to be made liable, except where and in so far as any such class or description is already sufficiently defined under clause (a) or by this Act;

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State of Uttar Pradesh - Subsection

Section 131(1)(b) in The U.P. Municipalities Act, 1916