Section 192(1)(e) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(1)(e) in The Punjab Municipal Act, 1999

(e)when, on an application made in writing by the owner or the person liable to pay tax on land and building, it is established that during period of the annual valuation remaining in force, its value has been reduced by reason of any substantial demolition or it has suffered depreciation from any accident or any calamity proved to the satisfaction of the Municipal Property Tax Committee to have been beyond the control of such owner or such person; or

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State of Punjab - Subsection

Section 192(1)(e) in The Punjab Municipal Act, 1999