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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(a) in Siliguri Municipal Corporation Act, 1990

(a)apply to a Civil Court of competent jurisdiction to set aside or modify such disallowance, surcharge or charge and upon such application the Court may, after taking such evidence as it considers necessary, confirm, set aside or modify the disallowance, surcharge or charge, and the certificate with such order as to costs as it may think proper, or