Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(1)(d) in The Chandernagore Municipal Corporation Act, 1990

(d)when the land or building comprised in the holding has been redeveloped or substantially altered or improved during the period the annual valuation remains in force; or