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State of Assam - Section

Section 70 in Assam Municipal Act, 1956

70. Restriction regarding tax on holdings.

- Where the aggregate annual value, of all the holdings held by one owner within the Municipality does not exceed six rupees, the tax mentioned in section 68(1)(a) shall not be imposed on any of the holdings of the said owner, provided such owner is not assessed with any profession tax or income-tax.