Section 140(2)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Uttar Pradesh - Subsection

Section 140(2)(a) in The U.P. Municipalities Act, 1916

(a)in the case of land and owner-occupied residential building which is not more than ten years old, be deemed to be 25 per cent less and if it is more than ten years but not more than twenty years old, be deemed to be 32.5 percent less, and if it is more than twenty years old, be deemed to be 40 per cent less than the annual value determined under clause (b) of sub-section (1); and

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State of Uttar Pradesh - Subsection

Section 140(2)(a) in The U.P. Municipalities Act, 1916