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[Cites 0, Cited by 0] [Section 127(4)] [Section 127] [Entire Act]

State of Chattisgarh - Subsection

Section 127(4)(b) in The Chhattisgarh Municipalities Act, 1961

(b)on buildings and lands which are not exempted from property tax, at a minimum rate as determined in clause (a) plus such percentage of the property tax, as shall be determined by the Council: