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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of West Bengal - Subsection

Section 197(2)(ii) in The Calcutta Municipal Corporation Act, 1980

(ii)if, when such objection has been finally determined, such valuation is reduced, and if the consolidated rate has already been paid thereon, then the sum paid in excess shall be refunded or allowed to be set-off against any present or future demand of the Corporation under this Act.