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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1) in Assam State Capital Region Development Authority Act, 2017

(1)The State Government may, upon a request received from the Authority by notification in the Official Gazette, levy a cess on building and, lands In the State Capital Region or any part thereof, at such rate not exceeding five per century as may be determined by the State Government of the rateable value of the property.