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[Cites 0, Cited by 0] [Section 36E(1)] [Section 36E] [Entire Act]

State of West Bengal - Subsection

Section 36E(1)(c) in New Town, Kolkata Development Authority Act, 2007

(c)the Development Authority may, after prior approval of the State Government, exempt from payment of a portion of property tax not exceeding thirty percent of the actual gross amount of property tax on any lands or buildings or portion(s) thereof which is exclusively used for Information Technology Industry or Information Technology Enabled Services or where at least fifty percent of covered area is used for such purpose: