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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Meghalaya - Subsection

Section 79(2) in Meghalaya Municipal Act, 1973

(2)In the case of a holding with a building or buildings used or occupied for the residence by the owner himself, the annual value of such holding shall be deemed to be an amount which is less by twenty five per cent than the valuation fixed on the letting basis under subsection (1) above.