Section 3(38) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(38)"Rates as used in Section 14" means:

(a)The tax upon the annual value of holding,

(b)License fees,

(c)the water-tax on the annual value of holdings,

(d)the lighting-tax on the annual value of holdings,

(e)the drainage tax,

(f)the latrine-tax 'on the annual value of holdings, and

(g)the tax on private markets;

Legal Document View