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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(2) in West Bengal Municipal Corporation Act, 2006

(2)For every notice of demand which the Commissioner causes to be served on any person under this section, a fee of such amount, not exceeding twenty-five rupees, as the Corporation may determine by regulations, shall be payable by the said person and shall be included in the cost of recovery.