Section 153 in The Chandernagore Municipal Corporation Act, 1990
153. Cancellation of irrecoverable dues.
- The Corporation may by order strike off the books of the Corporation any sum due on account of the [property tax] [Words substituted by West Bengal Act 17 of 1995.] on lands and buildings or any other tax or on any other account, which may appear to it to be irrecoverable.B. Recovery of [property tax ] [Words substituted by West Bengal Act 17 of 1995.] by person primarily liable to pay to the Corporation
