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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 88(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)where the gross annual rent of any land or building cannot be determined under clause (a) or clause (b)-
(i)in the case of land, ten percent of the cost of land :
(ii)in the case of buildings, ten percent of the sum of the cost of erection of the building and the cost of land: