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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(2)(a) in The West Bengal Primary Education Act, 1973

(a)in respect of land, except when a cess is leviable and payable under clause (b) or clause (c) or sub-section (2A), at the rate of ten paise on each rupee of annual value thereof as assessed under the Cess Act, 1880;