Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 194 in Tripura Municipal Act, 1994

194. Provision of the Bengal Municipal Act, 1932 to apply for assessment of tax.

- For the purpose of assessment of tax on land and building the entire municipal area may be divided into several tax areas on the basis of commercial and residential importance as well as valuation of land and building in each tax area, and the Municipality shall make assessment of tax on annual rental value in accordance with the relevant provision of Bengal Municipal Act, 1932.