Section 120 in West Bengal Municipal Corporation Act, 2006
120. Determination of annual valuation of holding exempted from property tax.
(1)Where any holding is exempt from property tax, the annual valuation thereof shall be determined in accordance with the provisions of this chapter.(2)Where any land is exempt from the property tax under the provisions of this chapter, the annual value of any building erected on such land is not entitled to any exemption from the property tax, and the annual value of such building shall be determined separately from the land in accordance with the provisions of this chapter.
