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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 136(2) in Arunachal Pradesh Municipal Act, 2007

(2)The amount of tax shall be determined by multiplying the quantum of such deficit in the area of parking spaces by the unit area value of land in the case of open parking spaces or by the unit area value of covered space of a building in the case of covered parking spaces, as the case may be, as determined for the levy of property tax under this Act.