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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of West Bengal - Subsection

Section 3C(1) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001

(1)In determining the market value of a land in any locality, the quantum of land to be transferred shall be multiplied with the rate of per decimal of market value of land in that locality as determined in accordance with the provisions of rule 3B.