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State of Punjab - Section

Section 2 in Punjab Municipalities (Manner of calculation of market value of certain buildings) Rules, 2013

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Punjab Municipal Act, 1911;
(b)"Table" means the Table appended to these rules; and
(c)"tax" means a tax payable by the owner under section 61 of the Act.