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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(4) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

(4)Period of existence of structure/building:
(I)Whether structure/building is shown in survey records if so Survey No. and Sub-Division ....................................................
(II)If not, when the house was constructed, month and year to be specified ....................
(III)Whether the house is assessed for house tax, if so house tax assessment No. and the year ........................................
Details Regarding rent of building/Area in occupation of structure
No. or Bldg./ Structure Name of Occupier Owner or tenant Rooms occupied Measurement of each room Total Area Purpose of building used Monthly Rent (in case the premises are let) Annual letting Value Remarks
Rent fixed by the assessment Officer Rent approved by the Authorised Valuation Officer Rent fixed after disposal of object
1 2 3 4 5 6 7 8 9 10 11 12
(Col.No. 9, 10, 11 are to filled by A.O.)
Date ...................... / .......................... 199................................................Signature of owner or occupierDate .................................Form "A"Part - II (To be filled by office)