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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of West Bengal - Subsection

Section 134(2) in West Bengal Municipal Corporation Act, 2006

(2)The property tax on any land or building, which is the property of the Corporation and the possession of which has been delivered under any agreement or in accordance with the terms and conditions of any licence, shall be leviable upon the transferee or the licensee, as the case may be.