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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(1) in West Bengal Municipal Corporation Act, 2006

(1)Notwithstanding anything contained elsewhere in this Act, the property tax on land and building in a bustee shall, after deducting therefrom a sum equal to one-eighth of such property tax, be paid by the owner of the land in such bustee.