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[Cites 0, Cited by 0] [Section 36M(4)] [Section 36M] [Entire Act]

State of West Bengal - Subsection

Section 36M(4)(a) in New Town, Kolkata Development Authority Act, 2007

(a)which for any reason has no annual value assigned to it under this Act, may be valued by the Chairman at any time during the currency of the period specified in respect of such land or building under section 36L or sub-section (3) of section 36M, or