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 4C] [Entire Act] State of Uttar Pradesh - Subsection Section 4C(2) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000 (2)Payable tax. - Taxes would be payable in accordance with the rates fixed under Section 148 of the Act on the basis of annual value.
