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[Cites 0, Cited by 1] [Section 177] [Entire Act]

State of West Bengal - Subsection

Section 177(2) in The Howrah Municipal Corporation Act, 1980

(2)The Commissioner may make an order under sub-section (1), notwithstanding the fact that the assessment of such building has been made for the levy of the [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] on lands and buildings.