Section 2(1A) in Kolkata Municipal Corporation Act, 1980
(1A)[ "annual value" means the annual value of any land comprising any building and any vacant land or covered space of any building or portion thereof determined under this Act;] [Inserted by section 2(1) Of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007. ][ xxx ] [Clause (2) omitted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.]
