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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(4)(a) in The M.P. Municipal Corporation Act, 1956

(a)on buildings and lands which are exempted from property tax, at a rate as shall be determined by the Corporation, [x x x] [Words 'subject to a minimum rate as may be prescribed by the State Government' Omitted by M.P. Act No. 29 of 2003.].