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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(e) in The Howrah Municipal Corporation Act, 1980

(e)in the case of [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] on lands and buildings, by the attachment of rent due in respect of the land or the building, or