Section 176(i) in The Calcutta Municipal Corporation Act, 1980
(i)in the case of any land or building acquired under the Land Acquisition Act, 1894, as amended by the Calcutta Improvement Act, 1911, the value of such land or building as determined under the Land Acquisition Act, 1894, as so amended or by the Tribunal constituted under the Calcutta Improvement Act, 1911 or by any appellate authority under any of the enactments as aforesaid;
