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[Cites 0, Cited by 2] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(a) in The Cantonments Act, 2006

(a)in the case of hotels, colleges, schools, hospitals, factories and any other buildings which the Chief Executive Officer decides to assess under this clause, one-twentieth of the sum obtained by adding the estimated present cost of erecting the building to the estimated value of the land appertaining thereto; and