Section 174(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 0] [Section 174(2)] [Section 174] [Entire Act]

State of Uttar Pradesh - Subsection

Section 174(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)in the case of residential building let on rent, which is not more than ten years old, be deemed to be 25 per cent more, and if it is more than ten years but not more than twenty years old, be deemed to be 12.5 per cent more than the annual value determined under clause (b) of subsection (1), and if it is more than twenty years old, be deemed to be equal to the annual value determined under clause (b) of sub-section (1).]

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State of Uttar Pradesh - Subsection

Section 174(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959