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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(ii) in U.P. Stamp (Valuation of Property) (Third Amendment) Rules, 2015

(ii)In case of shops and commercial establishment situated in buildings, other than single unit commercial building, carpet area rate per square metre as fixed by the Collector of the district, and".