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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(1)(i) in The West Bengal Panchayat Act, 1973

(i)at the rate of [one per centum] of the annual value of such lands and buildings when the annual value does not exceed rupees one thousand, and