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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

State of Chattisgarh - Subsection

Section 140(4)(i) in The Chhattisgarh Municipalities Act, 1961

(i)for the purposes of all Municipal taxes of valuation, or annual letting value on the basis prescribed in the rule regulating the tax, of buildings, lands and both buildings and lands to which such entries respectively refer; and