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State of West Bengal - Section

Section 118 in West Bengal Municipal Corporation Act, 2006

118. Exemption of holding of low valuation.

- The Corporation may exempt from property tax any holding comprising land or building, the annual valuation of which does not exceed five hundred rupees:Provided that where a person owns or occupies more than one holding the aggregate annual value of which exceeds five hundred rupees, such holding shall not be exempted from the property tax.