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Citedby 38 docs - [View All]
Saurashtra Iron Foundry And Steel ... vs Bhavnagar Nagarpalika And Anr. on 16 January, 1969
Palanpur Kariana Merchants ... vs State Of Gujarat And Ors. on 19 April, 1995
Indian vs State on 14 October, 2011
Jayantilal Naranbhai Shah And ... vs Dholka Municipality And Ors. on 6 December, 1982
Through vs Through on 7 July, 2008

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[Complete Act]
Central Government Act
Section 102 in The Manipur Municipalities Act, 1994.
102. Recovery from owner of occupier' s tax in certain cases. If any holding is Occupied by more than One tenant holding severally it shall be lawful for the municipality, to recover from the owner of Such holding, any taxes payable under this Act by the occupier of the holding.