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Bengal Presidency - Section

Section 61 in Calcutta Port Act, 1890

61. Amount to be paid by four quarterly installments.-

Such amount shall be payable in four quarterly instalments due on the first day of April, the first day of July, the first day of October and the first day of January for the quarters beginning with those days; and, if not so paid, the Corporation of Calcutta shall have the same remedies for the recovery of each instalment as in the case of other rale-payers.