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 136] [Entire Act] State of West Bengal - Subsection Section 136(e) in Siliguri Municipal Corporation Act, 1990 (e)in the case of consolidated rate of land and buildings, by the attachment of rent due in respect of the land or the building, or
