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[Cites 0, Cited by 1] [Section 178] [Entire Act]

State of West Bengal - Subsection

Section 178(3) in Kolkata Municipal Corporation Act, 1980

(3)Notwithstanding the assessments made before the commencement of this Act, the Municipal Commissioner on his own may amalgamate or separate or continue to assess as such, as the case may be, lands or buildings or portions thereof so as to ensure conformity with the provisions of this section.