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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Punjab - Subsection

Section 231(1) in The Punjab Municipal Act, 1999

(1)The Municipality may levy fire tax at such percentage of annual value on lands and buildings, as the Government may, by notification, specify for the expenses necessary for the conduct and management of the Fire Service and for the protection of Life and property in the case of fire :Provided that different percentages may be specified for different municipalities and for different classes of buildings and for buildings in different areas in the same Municipality.