Section 140(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 2] [Section 140(1)] [Section 140] [Entire Act]

State of Uttar Pradesh - Subsection

Section 140(1)(b) in The U.P. Municipalities Act, 1916

(b)in the case of a building or land not falling within the provisions of clause (a), twelve times the value arrived at on multiplying the carpet area of the building, or the area of the land, by the applicable minimum monthly rate of rent per square foot of the carpet area in the case of building or the applicable minimum monthly rate of rent per square foot of the area in the case of land, as the case may be, and for this purpose the minimum monthly rate of rent per square foot shall be such as may be fixed once in every two years by the executive officer of the Municipality on the basis of the location of the building or the land, nature of the construction of the building, the circle rate fixed by the Collector for the purpose of the Indian Stamp Act, 1899 and the current minimum rate of rent in the area for such building or land and such other factors, and in such manner, as may be prescribed :

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State of Uttar Pradesh - Subsection

Section 140(1)(b) in The U.P. Municipalities Act, 1916