Section 4B in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
4B. Publication of the rates of minimum monthly rent.
- The objections when decided under Rule 4- A, the Municipal Commissioner shall notify in two daily newspapers having circulation in such city, the minimum monthly rate of rent per square foot of the carpet area for every group of building within a ward, or the applicable minimum monthly rate of rent per square foot of the area for every group of land, as the case may be, and thereafter it shall become final.
