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[Cites 0, Cited by 1] [Section 435] [Entire Act]

State of West Bengal - Subsection

Section 435(4) in Kolkata Municipal Corporation Act, 1980

(4)The Corporation shall by regulation determine the fees to be paid in respect of a municipal licence to be granted under sub-section (1), and may specify different fees for different categories of non-residential uses in different areas of Kolkata :Provided that no such fees shall exceed rupees two thousand and five hundred in any case.