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[Cites 0, Cited by 51] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(b) in Punjab Municipal Act, 1911

(b)in the case of land or building which is occupied by the owner, the annual value shall be five per cent on the sum obtained by adding the present market value of the land and estimated cost of erecting the building less ten per cent depreciation :