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[Cites 0, Cited by 0] [Section 171(8)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(8)(b) in Kolkata Municipal Corporation Act, 1980

(b)and or building acquired, constructed, purchased or owned by the Government or any of the statutory bodies mentioned [in clause (a) for] [Substituted by section 7(a)(i) of the Calcutta Municipal Corporation (Second Amendment) Act, 1983 (West Bengal Act 32 of 1983), w.e.f. 4.1.1984 for the "in clause (a) or for" .] any Government approved scheme for the purpose of subsidised housing for persons belonging to low income group or industrial workers and comprising of tenements let out to such persons on a monthly rent shall be [ten per cent] [Substituted by section 3(4)(iii), of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007, for the words "twenty-one per cent" .] of the annual value of such land or building determined under this Chapter;