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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(2) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

(2)They shall apply to all Municipal Corporation in Uttar Pradesh except the area which has been included in the city within the last ten years and a building constructed in a plot of land measuring thirty square meters or having a carpet area upto fifteen square meters, if the owner of such building does not own any other building in the city.