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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(2)(viii) in The Calcutta Municipal Corporation Act, 1980

(viii)[ when, upon the acquisition or transfer of any land or building in part, a residual portion remains; or] [Clauses (vii) and (vill) substituted by W.B. Act 13 of 1984.]