Section 9 in The M.P. Municipality (Determination of Annual Letting Value of Building/Lands) Rules, 1997
9. Calculation of annual letting value.
- On the basis of the rale determined under clause (c) of Rule 6, the annual letting value shall be calculated after deducting the following, and on the net annual value arrived as such, subject to the provisions of Section 136, in case of Municipal Corporation and sub-section (2) of Section 127-A in case of Municipal Councils and Nagar Panchayats, the properly tax shall be payable at the rate fixed under clause (a) of Rule 6.For the purpose of maintenance of buildings :- Ten per cent"[;fn fdlh Hkou Lokeh }kjk vius Hkou esa ty iquHkZj.k ,oa Hkw&ty lao/kZu ds fy;s ;ksX; rduhdh midj.k yxk;s tkrs gSa] rc ,sls Hkou ds okf"kZd HkkM+k ewY; esa 6 izfr'kr dh vfrfjDr dVkSrh djus dh ik=rk ml o"kZ ds fy;s ekU; dh tkosxh] ftl o"kZ esa fd ,sls rduhdh midj.k yxk;s x;s gksaA] [Inserted by Notification No. 5-5-2001-XVIII-3, dated 13-3-2001.]
