Section 171(9) in The Calcutta Municipal Corporation Act, 1980
(9)Notwithstanding anything contained in [sub-section (2)] [Substituted by W.B. Act 13 of 1984.], the consolidated rate shall not exceed,-(a)in respect of land, hut or building in a bustee improved under the West Bengal Slum Areas (Improvement and Clearance) Act, 1972, eighteen per cent., and(b)in respect of land, hut or building in any other bustee fifteen per cent.,of the annual value of [such land, hut or building in a bustee referred to in clause (a) or clause (b), as the case may be,] [Substituted by W.B. Act 32 of 1983.] determined under this Chapter.
