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[Cites 0, Cited by 0] [Section 36D] [Entire Act]

State of West Bengal - Subsection

Section 36D(8) in New Town, Kolkata Development Authority Act, 2007

(8)Notwithstanding anything contained in this Chapter, lands and buildings of the West Bengal Housing Infrastructure Development Corporation Limited, shall be exempted from the property tax:Provided that the Development Authority may levy a service charge on such building on the basis of such annual value and at such rate as may be determined by the Development Authority from time to time.