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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(4)(b) in The M.P. Municipal Corporation Act, 1956

(b)on buildings and lands which are not exempted from property tax, at a [x x x] [Word 'minimum' omitted by M.P. Act No 29 of 2003.] rate as determined in clause (a) plus such percentage of the properly tax, as shall be determined by the Corporation :