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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Assam - Subsection

Section 150(1)(a) in Gauhati Municipal Corporation Act, 1971

(a)A sum equal to ten per cent of the said annual rent which shall be in lieu of all allowances for cost of repairs and insurance, and other expenses, if any, necessary to maintain the land or building in a state to command that rent; and