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[Cites 0, Cited by 0] [Section 36D(9)] [Section 36D] [Entire Act]

State of West Bengal - Subsection

Section 36D(9)(b) in New Town, Kolkata Development Authority Act, 2007

(b)land or building acquired, constructed, purchased or owned by the Government or any of the Statutory bodies mentioned in this sub-section for any Government approved scheme for the purpose of subsidized housing for person belonging to low income group or economically weaker section or industrial worker and comprising of tenements let out to such persons on a monthly rent, shall be six per centum of the annual value of such land or building determined under this Chapter;