Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 174] [Entire Act] State of West Bengal - Subsection Section 174(2) in The Calcutta Municipal Corporation Act, 1980 (2)The annual value of any land which is not built upon shall be fixed at seven per cent, of the estimated market value of the land.
