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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(2)(vii) in Kolkata Municipal Corporation Act, 1980

(vii)[ when any land or building, or portion thereof, is sold or otherwise transferred by the State Government or the Corporation or any statutory body mentioned in clause (a) of sub-section (8) of section 171] [Clause (vii) and clause (viii) substituted by section 11(2), ibid, w.e.f. 15.5.1984.]