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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of West Bengal - Subsection

Section 132(1)(c) in West Bengal Municipal Corporation Act, 2006

(c)any existing building which has been redeveloped or substantially altered or improved after the last assessment, but has not been subjected to revision of assessment consequent upon such redevelopment or alteration or improvement, as the case may be, or