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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 210A] [Entire Act] State of West Bengal - Subsection Section 210A(1) in The Calcutta Municipal Corporation Act, 1980 (1)The Corporation shall levy a surcharge on the transfer of immovable property situated within Calcutta, in the form of additional stamp duty.
