Section 150(1) in The Chandernagore Municipal Corporation Act, 1990
(1)For the purposes of recovery of anywards satisfaction of [property tax] [Words substituted by West Bengal Act 17 of 1995.] from any occupier under section 121, the Chief Executive Officer shall cause to be served on such occupier a notice requiring him to pay to the Corporation any rent due or falling due from him in respect of the land or building to the extent necessary to satisfy the portion of the sum due for which he is liable under the said section.
