Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(4) in The Punjab Municipal Act, 1999

(4)Any revision in the annual valuation of any land or building or portion thereof under this section, shall come into force from the beginning of the year following that in which such revision becomes applicable and shall remain in force for the unexpired portion of the period during which, but for such revision such annual valuation would have remained in force.