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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of West Bengal - Subsection

Section 172(1)(ii) in The Calcutta Municipal Corporation Act, 1980

(ii)any land or building exclusively used with the approval of the Mayor-in-Council for the purpose of public charity or for the purpose of medical relief to or education of the poor, free of changes;