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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(2)(viii) in Kolkata Municipal Corporation Act, 1980

(viii)[ when, upon the acquisition or transfer of any land or building in part, a residual portion remains: or] [Clause (vii) and clause (viii) substituted by section 11(2), ibid, w.e.f. 15.5.1984.]