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[Cites 0, Cited by 0] [Section 171(9)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(9)(b) in Kolkata Municipal Corporation Act, 1980

(b)in respect of land, but or building in any other bustee, [six per cent] [Substituted by section 3(5)(ii) ibid. w.e.f. 1.5.2007, for the words "fifteen per cent" .], of the annual value of [such land, but or building in a bustee referred to in clause (a) or clause (b), as the case may be] [Substituted by section 7(b) of the Calcutta Municipal Corporation (Amendment) Act. 1983 (West Bengal Act 32 of 1983), w.e.f. 4.1.1984, for the words "such bustee" .], determined under this Chapter.