Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(h) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000 (h)"Statement of self-assessment" means the statement of self-assessment to be filled by the owner or occupier in Form "A" appeneded to these rules;
