Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 171(8)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(8)(a) in Kolkata Municipal Corporation Act, 1980

(a)land owned by or belonging to -
(i)the Shard of Trustees for the Improvement of Calcutta, constituted under the Calcutta Improvement Act, 1911 (Bengal Act No. 5 of 1911), or
(ii)the Kolkata Metropolitan Development Authority, constituted under the Calcutta Metropolitan Development Authority Act, 1972 (West Bengal Act No. 11 of 1972), or
(iii)the West Bengal Housing Board, constituted under the West Bengal Housing Board Act, 1972 (West Bengal Act No. 33 of 1972), or
(iv)the West Bengal Industrial Infrastructure Development Corporation, established under the West Bengal Industrial Infrastructure Development Corporation Act, 1974 (West Bengal Act No. 25 of 1974), or
(v)such other statutory body as may be notified by the State Government in this behalf from time to time, for the purposes of development schemes in accordance with the published or approved plans but not put to such use, shall be [ten per cent] [Substituted by section 3(4)(ii) of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006). w.e.f. 1.5.2007, for the words "twenty-one per cent" .] of the annual value of such land as determined under this Chapter;