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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(k) in The West Bengal Valuation Board Act, 1978

(k)"Notification" means a notification published in the Official Gazette;
(kk)[ "Property tax" means the property tax on the annual value of lands and buildings determined and leviable under the Howrah Municipal Corporation Act, 1980, [the Calcutta Municipal Corporation Act, 1980,] [Clause (kk) Inserted by W. B. Act 16 of 1995.] [the West Bengal Municipal Corporation Act, 2006,] [Words and figures Substituted for the words and figures 'the Siliguri Municipal Corporation Act, 1990, the Asansol Municipal Corporation Act, 1990, the Chandernagore Municipal Corporation Act, 1990,' by W. B. Act 4 of 2009.] or the West Bengal Municipal Act, 1993, as the case may be;]