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[Cites 0, Cited by 0] [Section 192(5)] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(5)(i) in The Punjab Municipal Act, 1999

(i)which for any reason has no annual value, assigned to it under this Act, may be valued at any time during the currency of the period specified in respect of such land or building under section 189; and