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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of West Bengal - Subsection

Section 106(1) in The Chandernagore Municipal Corporation Act, 1990

(1)Where any holding is exempt from [property tax] [Words substituted by Act 17 of 1995.], the annual valuation thereof shall be determined in accordance with the provisions of this Chapter.