Section 33(1)(c) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

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State of West Bengal - Subsection

Section 33(1)(c) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(c)a graduated tax, which may be at rates different for different areas, on the annual valuation of all lands and buildings within the District and which shall not exceed -

(i)5 per cent, on the annual valuation where the annual valuation does not exceed one thousand rupees;

(ii)7½ per cent, on the annual valuation - where the annual valuation exceeds one thousand rupees, but does not exceed five thousand rupees;

(iii)10 per cent, on the annual valuation - where the annual valuation exceeds five thousand rupees but does not exceed ten thousand rupees;

(iv)15 per cent, on the annual valuation - where the annual valuation exceeds ten thousand rupees;

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State of West Bengal - Subsection

Section 33(1)(c) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966