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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(iii) in The Howrah Municipal Corporation Act, 1980

(iii)if in the case of a building valued under clause (b), the annual value of which does not exceed five hundred rupees, any exceptional circumstances exists which render a valuation of five per cent, on the cost of erecting the building less depreciation, excessive, a lower percentage may be taken;