Section 140(2)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 140(2)(b) in The U.P. Municipalities Act, 1916

(b)in the case of residential building let on rent, which is not more then ten year old, be deemed to be 25 per cent more and if it is more than ten years but not more than twenty years old, be deemed to be 12.5 per cent more than the annual value determined under clause (b) of sub-section (1), and if it is more than twenty years old, be deemed to be equal to the annual value determined under clause (b) of sub-section (1).

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State of Uttar Pradesh - Subsection

Section 140(2)(b) in The U.P. Municipalities Act, 1916