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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(2)(vi) in Kolkata Municipal Corporation Act, 1980

(vi)[when any and or building or portion thereof is acquired by purchase or otherwise] [Substituted by section 11(2)(c) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984, for the words "when any portion of any land or building is acquired." ] by the State Government or the Corporation or any statutory body mentioned in clause (a) of sub-section (8) of section 171 during the period of the annual valuation remaining in force; or