(7)(i)The rate of rental value per sq. ft. shall be fixed by the Municipality with the prior approval of the State Government having regard to the situation, use [type of construction, occupancy of the holdings and type of non-residential use of holdings.] [Substituted 'and the type of construction of the holdings' by Bihar Act No. 7 of 2011, dated 27.5.2011.](ii)The Annual Rental Value shall be commuted as a multiple of the Carpet area and the rental value fixed under sub-Rule (1).(iii)The rental value per sq. ft. of carpet area for different classes of holdings shall be published from time to time by the Municipality with the prior approval of the State Government.
