Section 120(2) in The Chandernagore Municipal Corporation Act, 1990
(2)If the annual value of any land or building which is sublet exceeds the amount of rent of such land or building payable to the tenant by his sub-tenant or to the sub-tenant by the person holding under him, the tenant or the sub-tenant shall be entitled to receive from his subtenant or the person holding under him, as the case may be, the difference between any sum recovered under this Act from such tenant or sub-tenant and the amount of [property tax] [Words substituted by West Bengal Act 17 of 1995.] on such land or building which would be leviable if the annual valuation of such land or building were equal to the difference between the amount of rent which such tenant or subtenant receives and the amount of rent he pays.
