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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(2) in Siliguri Municipal Corporation Act, 1990

(2)Where any land is exempt from the consolidated rate under the provisions of this Chapter, the annual value of any building erected on such land not entitled to any exemption from the consolidated rate, shall be determined separately from the land in accordance with the provisions of this Chapter.