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[Cites 0, Cited by 0] [Section 385H(29)] [Section 385H] [Entire Act]

State of West Bengal - Subsection

Section 385H(29)(a) in West Bengal Municipal Act, 1993

(a)where the annual value of land and buildings does not exceed nine hundred and ninety-nine rupees, the property tax shall be determined in accordance with the following formula:- [annual value/100 + 5] per cent of the annual value;