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[Cites 0, Cited by 0] [Section 3C(4)] [Section 3C] [Entire Act]

State of West Bengal - Subsection

Section 3C(4)(a) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001

(a)in case of land with building, the market value of the proportionate share of quantum of land on which such roof right is claimed plus such per centum of the cost of construction of the building as may be decided by the Registering Officer in consultation with the appropriate District Registrar;