Section 8(2)(b) in The Howrah Bridge Act, 1926

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(b) in The Howrah Bridge Act, 1926

(b)on any municipal property which is not intended to be let out to tenants or for otherwise deriving an income therefrom;

(iii)[ a tax of not more than three naye paise on every quintal of goods except salt, manganese ore, coal and coke, conveyed on the Eastern Railway and the South Eastern Railway into or from Howrah Station;] [Clause (iii) substituted by W.B. Act 23 of 1962.]

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State of West Bengal - Subsection

Section 8(2)(b) in The Howrah Bridge Act, 1926