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State of West Bengal - Section

Section 97 in West Bengal Municipal Act, 1993

97. Levy of surcharge.

- A surcharge at such rate not less than 20 per cent and not exceeding 50 per cent of the total amount of the property tax imposed on a holding shall be levied if such holding is used wholly or in part for commercial, industrial or such other non-residential purposes as the Board of Councilors may, from time to time decide and the rate of surcharge shall form part of the property tax for the purpose of recovery.