Section 132(5)(b) in The M.P. Municipal Corporation Act, 1956

[Cites 0, Cited by 1] [Section 132(5)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(5)(b) in The M.P. Municipal Corporation Act, 1956

(b)[ (in buildings and lands which are not exempted from property tax at a rate prescribed under clause (a) plus such percentage of the property tax as may be determined by the Corporation.] [[Substituted by M.P. Act No. 2 of 2005. Prior to substitution sub-section (5) (b) read as under :-

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State of Madhya Pradesh - Subsection

Section 132(5)(b) in The M.P. Municipal Corporation Act, 1956