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[Cites 0, Cited by 0] [Section 127(5)] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(5)(a) in The M.P. Municipalities Act, 1961

(a)on buildings and lands which are exempted from property lax at a rate as determined by the Council [x x x] [The words 'Subject to a minimum and maximum rates as may be prescribed by the State Government' omitted by M.P. Act No. 29 of 2003.];