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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(1)(a) in The M.P. Municipalities Act, 1961

(a)a lax payable by the owners of buildings or lands situated within the city with reference to the gross annual letting value of the buildings or lands, called the property tax, subject to the provisions of Sections 126, 127-A and 129;