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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(4) in The Manipur Highways Act, 1979

(4)The notification shall specify:-
(a)the exact area in which the betterment tax is to be levied,
(b)the date on which the prevailing land value shall be deemed to be the basic value for purposes of commuting betterment, and
(c)the percentage rate of betterment value at which betterment tax shall be levied, as determined by the State Government under sub-section (2).