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 1] [Section 171] [Entire Act] State of West Bengal - Subsection Section 171(1) in The Calcutta Municipal Corporation Act, 1980 (1)For the purposes of this Act, a consolidated rate on the annual value, determined under this Chapter, of lands and buildings in Calcutta shall be imposed by the Corporation.
