Section 82(b) in The Manipur Municipalities Act,1994.
(b)in the case of a, building or land not falling within the provisions of, clause (a), the gross annual rent for which such buildings, exclusive of furniture or machinery therein or such land is actually let, or where the building or land is not let or in the opinion of the municipality is let for a sum less than its fair letting value, might reasonably be expected to let from year to year:
