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

State of West Bengal - Subsection

Section 36D(2)(b) in New Town, Kolkata Development Authority Act, 2007

(b)for any land comprising building or any vacant land in respect of any premises, shall be equal to a percentage of such annual value of land comprising building or any vacant land, as determined under section 36H, subject to the minimum and maximum limit as specified in sub-section (4).