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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(1) in The Chandernagore Municipal Corporation Act, 1990

(1)For the purpose of this Act, a [property tax] [Words substituted by Act 17 of 1995.] on the annual value of lands and buildings [comprised in a holding, as] [Words inserted by West Bengal Act 17 of 1995.] determined under this Chapter, shall be imposed by the Corporation.