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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(1) in West Bengal Municipal Act, 1993

(1)The Board of Councilors may levy a fee per head or per vehicle for providing municipal services in connection with any congregation of whatever nature, including pilgrimage. fair. festival, circus or yatra. within a municipal area for persons or vehicles assembling within the municipal area for the purpose.