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[Cites 0, Cited by 0] [Section 36Y(1)] [Section 36Y] [Entire Act]

State of West Bengal - Subsection

Section 36Y(1)(f) in New Town, Kolkata Development Authority Act, 2007

(f)by altering the assessment on the land or building which has been erroneously valued or assessed through fraud, mistake or accident, in which case such alteration shall take effect from the date of such erroneous valuation or assessment took effect; or