Section 171(5) in Kolkata Municipal Corporation Act, 1980
(5)Where a newly constructed building is used exclusively for residential purposes, a rebate of twenty-five per cent. in the [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words "consolidated rate" .] as determined under sub-section (2) shall be allowed for the first three years [from the quarter following the date of issue of initial] [Substituted by section 6(3) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984, for the words "from the date of issue of" .] the [completion certificate] under the provisions of this Act :Provided that such rebate shall not be allowed for old buildings which have been redeveloped through alterations or additions :Provided further that such rebate shall be allowed in respect of such building in so far as it is a single unit of assessment under this Chapter.
