Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 101 in Siliguri Municipal Corporation Act, 1990

101. Exemption of holding of low valuation.

- The Corporation may exempt from consolidated rate any holding comprising land or building the annual valuation of which does not exceed three hundred rupees:Provided that where a person owns or occupies more than one holding the aggregate annual value of which exceeds three hundred rupees, such holdings shall not be exempted from the consolidated rate.