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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Assam - Subsection

Section 150(2) in Gauhati Municipal Corporation Act, 1971

(2)The rateable value of any land, which is not built upon, but is capable of being built upon and of any land on which a building is in process of erection, shall be fixed at five per cent of the estimated capital value of such land.