Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act] State of West Bengal - Subsection Section 112(1)(d) in The Asansol Municipal Corporation Act, 1990. (d)when the land or building comprised in the holding has been re developed or substantially altered or improved during the period the annual valuation remains in force; or