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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of West Bengal - Subsection

Section 178(2)(vi) in The Calcutta Municipal Corporation Act, 1980

(vi)[ every land, which is not built upon, comprised in a thika tenancy, either in a bustee or otherwise, shall be assessed separately as a single unit.] [Clauses (v) and (vi) substituted by W.B. Act 32 of 1983.]