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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Punjab - Subsection

Section 91(1)(b) in The Punjab Municipal Corporation Act, 1976

(b)a fire tax on such percentage of the rateable value of lands and buildings as the Government may deem reasonable for the expense necessary for the conduct and management of the Fire Service and for the protection of life and property in the case of the fire;