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[Cites 0, Cited by 0] [Section 152(6)] [Section 152] [Entire Act]

State of Jharkhand - Subsection

Section 152(6)(vi) in Jharkhand Municipal Act, 2011

(vi)The rate of rental value per sq. ft. shall be fixed by the municipality with the prior approval of the State Government having regard to the situation, the use and the type of construction of the holdings,