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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Chattisgarh - Subsection

Section 129(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)in case of imposition of any tax or fee, the provisions under which such tax or fee is being imposed, class of persons or description of property to be taxed, the amount or rate of tax or fee being imposed, system of assessment and collection to be adopted and the date from which imposition of such tax or fee shall take effect;