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[Cites 0, Cited by 0] [Section 171(8)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(8)(c) in Kolkata Municipal Corporation Act, 1980

(c)land or building acquired, constructed, purchased or owned by [Government or] [Inserted by section 7(a)(it) of the Calcutta Municipal Corporation (Second Amendment) Act, 1983 (West Bengal Act 32 of 1983), w.e.f. 4.1.1984.] any of the statutory bodies mentioned in clause (a) for any other purpose shall be at the rate determined under [sub-section (2)] [Substituted by section 3(4)(i). of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007, for the words figures & brackets "sub-sections (2) and (4)" .] of this section.