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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Punjab - Subsection

Section 181(3) in The Punjab Municipal Act, 1999

(3)In the case of any land which is being used by erecting tents, temporary structures or structures, partially permanent or partially temporary for the purpose of accommodating marriage parties, circus shows or for any entertainment purpose or such other purpose, as may be specified in this behalf by the Municipality with the previous sanction of the Government, the annual value shall be ten per cent of the market value of such land.