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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(6)(a) in The West Bengal Panchayat Act, 1973

(a)"annual value", in relation to any land or building, means an amount equal to six per centum of the market value of such land or buildings at the time of assessment estimated in the prescribed manner;