Section 5(1)(c) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(c)the assessment list shall contain -

(i)name of road and mohallah in which property situates.

(ii)designation of the property by name, by number or by any other specification sufficient for identification.

(iii)name of the owner; whether it is owner-occupied or on rent. If on rent, the name of the tenant.

(iv)the carpet area base and covered area base, the minimum monthly rate of rent per square foot for the group of the building or land.

(v)carpet area or covered area of the building or the area of the land or both.

(vi)year of construction of building.

(vii)nature of construction of the building.

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