Section 3(63) in Gauhati Municipal Corporation Act, 1971

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State of Assam - Subsection

Section 3(63) in Gauhati Municipal Corporation Act, 1971

(63)"Rate" means -

(a)The tax up to the rateable value of holdings;

(b)License fees;

(c)The water tax;

(d)The lighting tax;

(e)The drainage tax;

(f)The scavenging tax;

(g)The tax on private markets;