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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(1) in West Bengal Municipal Act, 1993

(1)The Chairman may, with a view to determining the annual value of any holding and the person primarily liable for the payment of tax on such holding, by a written notice, require the owner or the occupier of the land or the building comprised in such holding or portion thereof, to furnish a return in such form, within such period and in accordance with such procedure as may be prescribed.