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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of West Bengal - Subsection

Section 113(1)(e) in West Bengal Municipal Act, 1993

(e)when the value of the land and building comprised in the holding has been substantially reduced owing to demolition or has suffered depreciation from any accident or calamity during the period the annual valuation remains in force; or