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

State of West Bengal - Subsection

Section 36K(2)(b) in New Town, Kolkata Development Authority Act, 2007

(b)all lands or buildings, to the extent these are contiguous or are within the same curtilage or are on the same foundation and are owned by the same owner or co-owners as an undivided property, shall be treated as one unit for the purpose of assessment under this Act: