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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of West Bengal - Subsection

Section 116(2) in Siliguri Municipal Corporation Act, 1990

(2)The consolidated rate on any land or building, which is the property of the Corporation and the possession of which has been delivered under any agreement or licensing arrangement, shall be leviable upon the transferee or the licensee, as the case may be.