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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(3)(b) in Siliguri Municipal Corporation Act, 1990

(b)as a commutation of all refunds in respect of the huts which are vacant or which may be removed or destroyed during the period the consolidated rate on lands and buildings remains in force.