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[Cites 0, Cited by 0] [Section 132(5)] [Section 132] [Entire Act]

State of Chattisgarh - Subsection

Section 132(5)(b) in The Chhattisgarh Municipal Corporation Act, 1956

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