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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(2)(iii) in The Howrah Municipal Corporation Act, 1980

(iii)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 cooperative society registered under the West Bengal Co-operative Societies Act, 1973, shall be assessed separately;