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[Cites 0, Cited by 0] [Section 174(1)] [Section 174] [Entire Act]

State of West Bengal - Subsection

Section 174(1)(b) in The Calcutta Municipal Corporation Act, 1980

(b)where the gross annual rent exceeds six hundred rupees but does not exceed eighteen thousand rupees, by such percentage of the gross annual rent as is worked out by dividing the gross annual rent by six hundred and subtracting the quotient from thirty-one, the difference being rounded off to the nearest place of decimal :