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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of West Bengal - Subsection

Section 41A(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)Notwithstanding anything contained in rule 41 of these rules, the rate payable for the incremental Floor Area Ratio as stated in rule 69A shall be payable in terms of the rates formulated in terms of 'circle rates' of the Inspector General (Registration) as prescribed by the Finance Department, Government of West Bengal.