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[Cites 0, Cited by 0] [Section 36M(2)] [Section 36M] [Entire Act]

State of West Bengal - Subsection

Section 36M(2)(c) in New Town, Kolkata Development Authority Act, 2007

(c)when a new building is erected or an existing building is redeveloped or substantially altered or improved during the period, the annual valuation remains in force; or