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[Cites 0, Cited by 0] [Section 107P] [Entire Act]

State of West Bengal - Subsection

Section 107P(1) in The Cess Act, 1880

(1)Where a tenant makes payment on account of cess to his landlord the rent-receipt granted by the landlord under section 56 of the Bengal Tenancy Act, 1885, shall specify the amount of cess paid by the tenant and the total cess demand payable by him correctly calculated by the landlord].