Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 92] [Entire Act] State of West Bengal - Subsection Section 92(1) in Siliguri Municipal Corporation Act, 1990 (1)For the purpose of this Act, a consolidated rate on the annual value of lands and buildings determined under this Chapter, shall be imposed by the Corporation.
