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[Cites 0, Cited by 0] [Section 36F] [Entire Act]

State of West Bengal - Subsection

Section 36F(g) in New Town, Kolkata Development Authority Act, 2007

(g)the Development Authority may, by a resolution, exempt upto twenty-five percent of the property tax on any land or building belonging to the assessee as mentioned in sub-section (8) and (9) of section 36D.