Section 128(1)(iii) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 128(1)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(1)(iii) in The U.P. Municipalities Act, 1916

(iii)a drainage tax on the annual value of buildings leviable on such buildings as are situated within a distance, to be fixed by rules in this behalf for each municipality from the nearest sewer line;

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State of Uttar Pradesh - Subsection

Section 128(1)(iii) in The U.P. Municipalities Act, 1916