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Bengal Presidency - Section

Section 62 in Calcutta Port Act, 1890

62. Annual value to be determined by Calcutta Corporation.-

The annual value shall, from time to time, be determined by the Corporation of Calcutta; and sections 130, 131, 133, 135 and 136 of the Calcutta Municipal Consolidation Act, 18881 (Ben. Act II of 1888), shall apply to such valuation.