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State of West Bengal - Section

Section 152 in Siliguri Municipal Corporation Act, 1990

152. Mode of recovery.

- If any person is primarily liable to pay any consolidated rate on any land or building and is entitled to recover any sum from an occupier of such land or building, he shall have, for recovery thereof, the same rights and remedies as if such sum were rent payable to him by the person from whom he is entitled to recover such sum.