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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3)(C) in The M.P. Municipality (Determination of Annual Letting Value of Building/Lands) Rules, 1997

(C)For the purpose of determination of annual letting value of the buildings and lands, the fixing of per square foot per annum for the constructed area of the houses and per square foot per annum for the lands, under Rule 5.