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[Cites 0, Cited by 0] [Section 36K(2)] [Section 36K] [Entire Act]

State of West Bengal - Subsection

Section 36K(2)(d) in New Town, Kolkata Development Authority Act, 2007

(d)each residential unit with its percentage of the undivided interest in the common areas and facilities constructed or purchased and owned by or under the control of any housing co-operative society registered under the West Bengal Co-operative Societies Act, 2006, shall be assessed separately;