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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of West Bengal - Subsection

Section 125(1)(b) in The Calcutta Improvement Act, 1911

(b)paying all sums due from the Board in respect of rates and taxes imposed under [the Calcutta Municipal Act, 1951] [Clause (ci) substituted by W. B. Act 32 of 1955.], upon land vested in the Board;