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[Cites 0, Cited by 0] [Section 59(5)] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(5)(a) in Tripura Panchayats Act, 1993

(a)"annual value" in relation to any land or buildings, means an amount not exceeding six per centum of the market value of such land and building estimated in the prescribed manner;