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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(33)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)for levy of tax on lands and buildings, the entire municipal area shall be divided into different zones and each zone shall have relevant factors having different values;