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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(ii) in The Howrah Bridge Act, 1926

(ii)a tax of not more than one-quarter per cent, on the annual rateable value of holdings situated within [the South Suburban Municipality] [Words 'within the Tollygunge and South Suburban municipalities' first substituted for the words 'within the municipalities of Howrah and Tollygunge and within the South Suburban municipality' by Bengal Act 5 of 1936, then the words 'the South Suburban Municipalities' substituted for the words 'the Tollygunge and South Suburban municipalities' by W.B. Act 19 of 1959.] as determined by the Municipal Commissioners, under section 96 of the Bengal Municipal Act, 1884, [and, on the annual valuation of all lands and buildings situated within the Garden Reach Municipality constituted under the Garden Reach Municipality Act, 1932, as continued under section 13 of that Act, and thereafter on the annual rateable value of holdings situated within that municipality as determined under the Bengal Municipal Act, 1932:] [Words inserted by Bengal Act 5 of 1936.]