Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Assam - Subsection Section 3(64) in Gauhati Municipal Corporation Act, 1971 (64)"Rateable value" means the value of any land or building fixed in accordance with the provisions of this and the bye laws made there under for the purpose of assessment to property tax;
