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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(33)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)In the case of land, the ratable value shall be based upon per square metre of the actual area of land multiplied by the unit area rate of tax and relevant factors prescribed for the particular zone and in the case of building, the ratable value shall be based upon per square metre of plinth area multiplied by unit area rate of tax and relevant factor prescribed for the particular zone;