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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(b) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(b)'Annual value' means the gross rent for which any house (exclusive of furniture and machinery therein if any) or land is actually let or where the house or land is not let, the gross annual rent for which the same can reasonable be expected to be let ;