Section 171(9) in Kolkata Municipal Corporation Act, 1980
(9)Notwithstanding anything contained in [sub-section (2)] [Substituted by section 6(a) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15 5.1984 for the words, brackets and numbers "sub-sections (2) and (4) or elsewhere in this Chapter" .]. the [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23,3.2001. for the words "consolidated rate" .] shall not exceed,(a)in respect of land, but or building in a bustee improved under the West Bengal Slum Areas (Improvement and Clearance) Act, 1972 (West Bengal Act No. 10 of 1972), [eight per cent] [Substituted by section 3(5)(i). of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007, for the words "eighteen per cent" .], and(b)in respect of land, but or building in any other bustee, [six per cent] [Substituted by section 3(5)(ii) ibid. w.e.f. 1.5.2007, for the words "fifteen per cent" .], of the annual value of [such land, but or building in a bustee referred to in clause (a) or clause (b), as the case may be] [Substituted by section 7(b) of the Calcutta Municipal Corporation (Amendment) Act. 1983 (West Bengal Act 32 of 1983), w.e.f. 4.1.1984, for the words "such bustee" .], determined under this Chapter.
