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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of West Bengal - Subsection

Section 104(3) in The Asansol Municipal Corporation Act, 1990.

(3)Each residential unit with its percentage of undivided interest in the common areas and facilities, constructed or purchased and owned by or under the control of any housing Co-operative society registered under the West Bengal Co-operative Societies Act, 1983, shall be assessed separately.