Section 123(2) in The Chandernagore Municipal Corporation Act, 1990
(2)Whenever a [property tax] [Words substituted by West Bengal Act 17 of 1995.] on land and building in a bustee is leviable, the owner of the land in such bustee may recover from the owner of each hut standing thereon-(i)half of the [property tax] [Words substituted by West Bengal Act 17 of 1995.] on the land on which the hut stands; and(ii)the [property tax] [Words substituted by West Bengal Act 17 of 1995.] on the hut standing on the land.
