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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of Assam - Subsection

Section 178(2)(v) in Gauhati Municipal Corporation Act, 1971

(v)Lease in perpetuity of immovable property. - The amount equal to one-sixth of the whole amount or value of the rent, which would be paid or delivered in respect of the first fifty yeas of the lease as set forth in the instrument.