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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Assam - Subsection

Section 148(c) in Gauhati Municipal Corporation Act, 1971

(c)Buildings and lands the rental value of which does not exceed twenty rupees per month provided that: -
(i)The building is occupied by the owner and
(ii)The owner does not possess any other building or land the rent whereof exceeds twenty rupees per month in the aggregate.