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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(iv) in The Howrah Municipal Corporation Act, 1980

(iv)when any building has been valued at a special percentage taken under clause (iii) of this proviso, it may be re-valued at any time after the exceptional circumstances referred to in that clause have ceased to exist.