Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 181] [Entire Act] State of Punjab - Subsection Section 181(2) in The Punjab Municipal Act, 1999 (2)The annual value of the building so determined shall be subject to a deduction of ten per cent for the cost of repairs and other expenses necessary for the proper maintenance of the building.
