Section 5(2)(ii) in Tripura Buildings (Lease and Rent Control) Act, 1975

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State of Tripura - Subsection

Section 5(2)(ii) in Tripura Buildings (Lease and Rent Control) Act, 1975

(ii)any non-residential, excepting a building to which fittings have been affixed or in which machinery have been installed and such fittings or machinery have been excluded from valuation for the purpose of fixing the property tax or house tax by local authority,

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State of Tripura - Subsection

Section 5(2)(ii) in Tripura Buildings (Lease and Rent Control) Act, 1975