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

State of Madhya Pradesh - Subsection

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

(b)[ on buildings and lands which are not exempted from property tax at a rate prescribed under clause (a) plus such percentage of the property tax as may be determined by the Council.] [Substituted by M.P. Act No. 2 of 2005.]