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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of West Bengal - Subsection

Section 107(2) in The Asansol Municipal Corporation Act, 1990.

(2)In all cases in which any property is for the first time assessed or the assessment is increased, the Corporation shall also give a written notice thereof to the owner or occupier of the property, if known.