Section 5(8) in The West Bengal Premises Tenancy Act, 1997
(8)[ Every tenant shall pay his share of municipal tax as an occupier of the premises in accordance with the provisions of the Kolkata Municipal Corporation Act, 1980 or the West Bengal Municipal Act, 1993.] [Sub-section (8) inserted by W.B. Act 14 of 2002, w.e.f. 10.7.2001.]Explanation. - For the purpose of this sub-section, the term 'occupier' means an occupier as defined in clause (60) of section 2 of the Kolkata Municipal Corporation Act, 1980 or clause (43) of section 2 of the West Bengal Municipal Act, 1993.
