Section 141B(4)(b) in The Bombay Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 141B(4)] [Section 141B] [Entire Act]

(b)in the case of buildings other than residential, having regard to the following factors, namely:-

(i)the market value of the land in the area of the City in which the buildings are situated.

(ii)the length of the time of the existence of the buildings,

(iii)the purpose for which the buildings are used, and

(iv)whether the buildings are occupied by owners or tenants.

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