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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(4) in The Assam Highway Act, 1989

(4)The notification shall specify:-
(a)exact area in which the betterment tax is to be levied ;
(b)the date on which the prevailing land value shall be deemed to be the basic value for purposes of commuting betterment; and
(c)the percentage rate of betterment value at which betterment tax shall be levied, as determined by the State Government under sub-section (2):