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

State of West Bengal - Subsection

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

(iv)each apartment or its percentage of the undivided interest in the common areas and the facilities in a building within the meaning of the West Bengal Apartment Ownership Act, 1972, declaration in respect of which has been duly executed and registered under the provisions of this Act, shall be assessed separately.