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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)The taxes on lands and buildings shall be primarily livable as follows:-
(a)if the land or building is let, upon the lesser;
(b)if the land or building is sub-let, upon the superior lesser;
(c)if the land or building is unlet, upon the person in whom the right to let the same vests.