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 180(2)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(2)(iv) in The Calcutta Municipal Corporation Act, 1980

(iv)[when a new building is erected or an existing building is] [Words substituted by W.B. Act 13 of 1984.] redeveloped or substantially altered or improved during the period the annual valuation remains in force; or