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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(49) in Jammu and Kashmir Municipal Corporation Act, 2000

(49)"Rateable Value" means the value of any land or building fixed in accordance with the provisions of this Act and the Bye-Laws made there under for the purpose of assessment to property taxes;