Section 4(3)(a) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

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(a)in case of building the nine groups shall be as follows

(i)pakka building with R.C.C roof situated on a road having a width of more than 24 meters.

(ii)pakka building with R.C.C roof situated on a road having width of 12 meters 24 meters.

(iii)Pakka building with R.C.C. roof situated on a road having a width less than 12 metres

(iv)Other pakka building situated on a road having a width of more than 24 meters.

(v)Other pakka building situated on a road having a width of 12 meters to 24 meters.

(vi)Other pakka building situated on a road having width less than 12 meters.

(vii)Kachcha building situated on a road having a width of more than 24 meters.

(viii)Kachcha building situated on a road having a width of 12 meters to 24 meters.

(ix)Kachcha building situated on a road having width less than 12 meters.

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