Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act] State of Chattisgarh - Subsection Section 132(4)(a) in The Chhattisgarh Municipal Corporation Act, 1956 (a)on buildings and lands which are exempted from property tax, at a rate as shall be determined by the Corporation, x x x.