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 157] [Entire Act] State of Assam - Subsection Section 157(a) in Gauhati Municipal Corporation Act, 1971 (a)For the purpose of assessing any tax levied under this Act, of the rateable value of all lands and buildings to which such entries, respectively rebate; and
