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[Cites 0, Cited by 0] [Section 36M(2)] [Section 36M] [Entire Act]

State of West Bengal - Subsection

Section 36M(2)(e) in New Town, Kolkata Development Authority Act, 2007

(e)when any land or building or portion thereof, is acquired by purchase or otherwise by the State Government or the Development Authority or any statutory body mentioned in clause (a) of sub-section (9) of section 36D during the period of the annual valuation remaining in force; or