Section 156 in The Chandernagore Municipal Corporation Act, 1990
156. The [property tax] [Words substituted by West Bengal Act 17 of 1995.] of lands and buildings to be first charge on premises.
- The [property tax] [Words substituted by West Bengal Act 17 of 1995.] on lands and buildings due from any person shall, subject to the prior payment of land revenue (if any) due to the Government thereupon, be a first charge upon the land or the building belonging to such person and upon the movable property (if any) found within or upon such land or building.
