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[Cites 0, Cited by 0] [Section 171(8)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(8)(c) in The Calcutta Municipal Corporation Act, 1980

(c)land or building acquired, constructed, purchased or owned by [Government or] [Words instituted by W.B. Act 32 of 1983.] any of the statutory bodies mentioned in clause (a) for any other purpose shall be at the rate determined under sub-sections (2) and (4) of this section.