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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(3)(b) in West Bengal Municipal Corporation Act, 2006

(b)as a commutation of all refunds in respect of the huts which are vacant or which may be removed or destroyed during the period the property tax on land and building remains in force.