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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(2)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)where the annual value of lands and buildings exceeds nine hundred and ninety-nine rupees, the property tax shall be determined in accordance with the following formula:-