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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Tripura - Subsection

Section 210(4) in Tripura Municipal Act, 1994

(4)If the annual value of a holding is less than Rs. 200 the Municipality may exempt the owner of such holding from payment of property tax :Provided that if such owner has more than one such holding then the total annual value of all such holdings shall be collected together and if such amount exceeds Rs. 200 the provision of exemption shall not apply.