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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(2)(ii) in The Howrah Municipal Corporation Act, 1980

(ii)all lands or buildings, to the extent there are contiguous or are within the same curtilage or are on the same foundation and are owned by the same owner or co-owners as an undivided property, shall be treated as one unit for the purpose of assessment under this Act;