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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4C(5) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

(5)Special provisions in Self-Assessment - The pay liability of property taxes by self-assessment up to the fixed date under sub-rule (4) shall not be more than previous year to the extent as may be prescribed by the Government from time to time.