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[Cites 0, Cited by 0] [Section 127(5)] [Section 127] [Entire Act]

State of Chattisgarh - Subsection

Section 127(5)(b) in The Chhattisgarh Municipalities Act, 1961

(b)on buildings and lands which are not exempted from property tax at a minimum rate prescribed under clause (a) plus such percentage of the property tax as may be determined by the Council.