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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(f) in The West Bengal Valuation Board Act, 1978

(f)[ "Corporation" means the Kolkata Municipal Corporation constituted under the Kolkata Municipal Corporation Act, 1980, the Howrah Municipal Corporation constituted under the Howrah Municipal Corporation Act, 1980, and other Municipal Corporations constituted under the West Bengal Municipal Corporation Act, 2006;] [[Clause (f) first Substituted by W. B. Act 40 of 1984, then again Substituted by W. B. Act 16 of 1995 and finally Substituted by W. B. Act 4 of 2009, which was earlier as under :