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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(2)(c) in Kolkata Municipal Corporation Act, 1980

(c)Save as otherwise provided in this Act, the rates of property tax, on buildings in Kolkata, shall be between a minimum of six per cent and of twenty per cent, of the annual values of such buildings, as may be specified in the scheme: