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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(1)(a) in Kolkata Municipal Corporation Act, 1980

(a)an amount equal to thirty per cent. of the amount realised on account of the [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words "consolidated rate" .] imposed under section 171 other than the amount realised from bustees;