Section 147(1)(e) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 147(1)(e) in The U.P. Municipalities Act, 1916

(e)where the percentage on the annual value at which any tax is to be levied has been altered by the [Municipality or the Executive Officer authorised by it] [Substituted by U.P. Act No. 8 of 2011, for 'Municipality'.] under the provisions of Section 136, by making a corresponding alteration in the amount of the tax payable in each case; or

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State of Uttar Pradesh - Subsection

Section 147(1)(e) in The U.P. Municipalities Act, 1916