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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(b) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

(b)the tax shall be assessed to the nearest rupee. The amount less than (fifty) 50 paise shall not be taken into account whereas amount of 50 paise or above shall be counted as one rupee;