Section 176(iv) in The Calcutta Municipal Corporation Act, 1980
(iv)in the case of any land or building belonging to [the State Government or] [Words inserted by W.B. Act 13 of 1984.] any of the statutory bodies mentioned in clause (a) of sub-section (8) of section 171, such amount as may be determined under the provisions of the Act governing such body or of any other law in force for the time being and applicable to such body.
