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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(1)(vii) in The Calcutta Municipal Corporation Act, 1980

(vii)by inserting or altering an entry in respect of any building, erected, re-erected, altered or added to, after the preparation of the assessment book, in which case such insertion or alteration shall take effect from the date such erection, re-erection, alteration or addition was made.