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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(3) in The Howrah Municipal Corporation Act, 1980

(3)A surcharge at such rate, not exceeding fifty per cent of the property tax calculated under sub-section (2), as the Mayor-in-Council may, from time to time, determine at a meeting convened for the purpose, may be imposed on any land and building used wholly or partially for commercial, industrial or any other non-residential purpose.