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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of West Bengal - Subsection

Section 102(2) in The Asansol Municipal Corporation Act, 1990.

(2)The annual value of a holding comprising vacant land only shall be deemed to be an amount [which may be equal to, but may not exceed,] [Words substituted by W.B. Act 17 of 1995.] five per cent of the estimated market value of the land at the time of assessment.