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[Cites 0, Cited by 0] [Section 115(3)] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(3)(c) in West Bengal Municipal Act, 1993

(c)any existing building which has been redeveloped or substantially altered or improved after the last assessment, but has not been subject to revision of assessment consequent upon such redevelopment or alteration or improvement, as the case may be, or