Section 2(33)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

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State of Himachal Pradesh - Subsection

Section 2(33)(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)for the purpose of determination of unit area tax, there shall be five factors i.e (i) location (ii) occupancy (iii) age of building (iv) use of building and (v) type of structure. Each factor shall have different value for different zone as may be determined by the municipality, from time to time; and

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State of Himachal Pradesh - Subsection

Section 2(33)(c) in The Himachal Pradesh Municipal Corporation Act, 1994