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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(33)(d) in The Himachal Pradesh Municipal Corporation Act, 1994

(d)the mode for levy, calculation and assessment of tax as per provisions of this Act, which relates to the classification, usages of the buildings, or apportionment of buildings, or vacant land and open spaces forming part of the land and building shall be prescribed by bye-laws: