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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of West Bengal - Subsection

Section 106(1A) in West Bengal Municipal Act, 1993

(1A)[ The procedure for determination of gross annual rent under this section shall be such as may be prescribed.] [Inserted by section 5 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009), w.e.f. 1.6.2009.]