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Bengal Presidency - Section

Section 66 in Calcutta Port Act, 1890

66. Annual value may be renewed at expiration of first valuation.-

At the expiration of the first valuation made under this Act, such valuation, including any alterations made under the last preceding section, may, if so agreed upon by the Commissioners and the Corporation of Calcutta, be renewed for a further period of six years; and may similarly be renewed, from time 10 time, for periods of six years.