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[Cites 0, Cited by 1] [Section 178(2)] [Section 178] [Entire Act]

State of West Bengal - Subsection

Section 178(2)(v) in Kolkata Municipal Corporation Act, 1980

(v)[ every land comprised in a thika tenancy with but or building made thereon, either in a bustee or otherwise, shall be assessed separately as a single unit; [Substituted by section 10 of the Calcutta Municipal Corporation (Amendment) Act, 1983 (West Bengal- Act 32 of 1983), w.e.t 4.1.1984.]