Section 83(1)(b) in The Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of West Bengal - Subsection

Section 83(1)(b) in The Calcutta Improvement Act, 1911

(b)the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] may, by notification, either -

(i)[* * *] [Words omitted by Act 38 of 1920.] reduce the said radius to any distance less than [forty-eight kilometers] [Substituted by W. B. Act 20 of 1961.], in its application either to passengers generally or to passengers of any specified class, or

(ii)[* * *] [Words omitted by Act 38 of 1920.] cancel proviso (a), or

(iii)reduce the said tax to any lower rate, either in respect of passengers generally or in respect of passengers making frequent journeys;

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State of West Bengal - Subsection

Section 83(1)(b) in The Calcutta Improvement Act, 1911