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[Cites 0, Cited by 0] [Section 36D(9)] [Section 36D] [Entire Act]

State of West Bengal - Subsection

Section 36D(9)(c) in New Town, Kolkata Development Authority Act, 2007

(c)land or building acquired, constructed, purchased or owned by the Government or any of the Statutory bodies mentioned in this sub-section for any other purpose, shall be at the rate determined under sub-section (2) of this section.