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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of West Bengal - Subsection

Section 172(1)(b) in The Calcutta Municipal Corporation Act, 1980

(b)the Mayor-in-Council may exempt from the consolidated rate-
(i)any land or building the annual value of which does not exceed three hundred rupees :