Section 34(1)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(1)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(b)in respect of any other land or building, the gross annual rent at which the land or building might at the time of assessment be reasonably expected to let from year to year, less, in the case of a building, an allowance of ten per cent, for the cost of repairs and for all other expenses necessary to maintain the building in a state to command such gross rent.

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 34(1)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966