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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Chattisgarh - Subsection

Section 133(2)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)in case of increase of rate of any tax or fee, the prevailing rate of such tax or fee, the proposed increased rate of such tax or fee and the date from which increase of rate of such tax or fee shall take effect.