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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(1)(c) in The Calcutta Improvement Act, 1911

(c)in respect of any area comprised in a municipal ward, - on a written complaint signed by twenty-five or more residents of such ward who are liable to pay either the owner’s share or the occupier’s share of the consolidated rate leviable under [the Calcutta Municipal Act, 1951.] [Words and figures substituted by W.B. Act 32 of 1955.]