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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(2)(a) in The West Bengal Panchayat Act, 1973

(a)lands and buildings, the annual value of which is not more than [two hundred and fifty rupees] [Words substituted for the words 'fifty rupees' by W.B. Act 37 of 1984.];