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

State of West Bengal - Subsection

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

(iii)each residential unit with its percentage of the undivided interest in the common areas and facilities constructed or purchased and owned by or under the control of any housing co-operative society registered under the West Bengal Co-operative Societies Act, 1973 (West Bengal Act No. 33 of 1973), shall be assessed separately;