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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(3) in The West Bengal Panchayat Act, 1957

(3)The State Government may, by notification, exempt [either wholly or in part] [Words inserted by W.B. Act 27 of 1965.] any class of properties or classes of properties specified in the notification from the taxes, rates or fees leviable under this section.