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

State of West Bengal - Subsection

Section 178(2)(iv) in Kolkata Municipal Corporation Act, 1980

(iv)each apartment and its percentage of the undivided interest in the common areas and the facilities in a building within the meaning of the West Bengal Apartment Ownership Act, 1972 (West Bengal Act No. 16 of 1972), a declaration in respect of which has been duly executed and registered under the provisions of that Act, shall be assessed separately;