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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of West Bengal - Subsection

Section 119(2) in West Bengal Municipal Corporation Act, 2006

(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, five per cent. of the estimated market value of the land at the time of assessment.