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

State of West Bengal - Subsection

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

(v)when, on an application made in writing by the owner or the person liable to pay its [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words "consolidate rate" .], it is established that during the period of the annual valuation remaining in force its value has been reduced by reason of any substantial demolition or has suffered depreciation from any accident or any calamity proved to the satisfaction of the Municipal Commissioner to have been beyond the control of such owner or such person; or