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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(2) in West Bengal Municipal Corporation Act, 2006

(2)Where any land is exempt from the property tax under the provisions of this chapter, the annual value of any building erected on such land is not entitled to any exemption from the property tax, and the annual value of such building shall be determined separately from the land in accordance with the provisions of this chapter.