Section 119(1) in West Bengal Municipal Corporation Act, 2006
(1)Notwithstanding anything contained in the West Bengal Premises Tenancy Act, 1997, (West Ben. Act XXXVII of 1977), or in any other law for the time being in force, for the purpose of assessment of the property tax, the annual value of a holding comprising land or building shall be deemed to be the gross annual rent including service charges, if any, at which such land or building might, at the time of assessment, be reasonably expected to let from year to year, less an allowance of ten per cent. for the cost of repairs and other expenses necessary to maintain such land or building in a state to command such gross rent.[Provided that where such land or building or portion thereof is occupied by tenant and is used exclusively for residential purposes, the gross annual rent, may, if opted by the owner or the person liable to pay the property tax, be-(i)the actual rent including service or other ancillary charges, if any, or;(ii)the rent with a weightage factor to the extent of fifty percent on the prevailing reasonable rent.]
