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[Cites 0, Cited by 2] [Section 132(1)] [Section 132] [Entire Act]

State of Chattisgarh - Subsection

Section 132(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)a tax payable by the owners of buildings or lands situated within the city with reference to the gross annual letting value of the buildings or lands, called the property tax, subject to the provisions of Sections 135, 136 and 138;