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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(4)(i) in The M.P. Municipalities Act, 1961

(i)for the purposes of all Municipal taxes of valuation, or annual letting value on the basis prescribed in the rule regulating the lax, of buildings, lands and both buildings and lands to which such entries respectively refer; and