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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1) in West Bengal Municipal Act, 1993

(1)[ "Annual Development Plan" means the Annual Development Plan prepared under section 300,] [Inserted by the W.B. Municipal (Amendment) Act, 1997 (West Bengal Act 32 of 1997), w.e.f 18.3.1998.][[(1A)] [Renumbered by W.B. Act 32 of 1997, w.e.f. 18.3.1998.] "annual valuation" means annual value, and includes determination of annual value where the context so requires:]