Section 139(2)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Uttar Pradesh - Subsection

Section 139(2)(a) in The U.P. Municipalities Act, 1916

(a)in the case of partial exemption, by means of the deduction from the total amount of the consolidated tax which would otherwise be leviable or assessable in respect of any buildings or lands or both to which the exemption applies, of a proportionate part, corresponding to the exemption, of the amount which might otherwise have been assessed on account of the single tax; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 139(2)(a) in The U.P. Municipalities Act, 1916