Section 7 in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000
7. [ Self-Assessment of Tax. [Substituted by Notification No. 1463/9-9-2013-85J/05TC, dated 21.11.2013.]
- The owner or occupier primarily liable for payment of tax in respect of a building or land or both may himself determine the property tax in accordance with the provisions of the Act and deposit the property tax so assessed by him in the notified hank together with a statement of self-assessment.]
