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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Punjab - Subsection

Section 92(2) in The Punjab Municipal Corporation Act, 1976

(2)The fire tax shall be levied in respect of all lands and buildings in the City in respect of which the general tax is levied or would have been levied but for the exemption given by or under the provisions of this Act.