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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

State of Chattisgarh - Subsection

Section 140(4)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)for the purposes of the tax for which such assessment list has been prepared; of the amount of the tax leviable on such buildings or lands or both buildings and lands in any official year in which such list is in force.