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[Cites 0, Cited by 0] [Section 385H(2)] [Section 385H] [Entire Act]

State of West Bengal - Subsection

Section 385H(2)(a) in West Bengal Municipal Act, 1993

(a)"base unit area value" shall mean the rate per square feet of any vacant land, land comprising any building or covered space of building, or portion thereof, as the case may be, to be determined, under sub-section (6) or sub-section (18), as the case may be;