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State of Punjab - Section

Section 190 in The Punjab Municipal Act, 1999

190. Existing valuation.

- Notwithstanding anything contained in this Chapter, the annual value of any land or building situated in any ward of the Municipality, which has been determined before the date of coming into force of this Act, and is in force on such date, shall remain in force, and shall be deemed to be the annual value for the purpose of assessment of tax on such land or building under this Act, until a fresh annual valuation is enforced under this Act.