Section 171 in West Bengal Municipal Corporation Act, 2006
171. Cancellation of irrecoverable dues.
- The Corporation may, by order, strike off in the books of the Corporation any such due on account of the property tax 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 on lands and buildings by person primarily liable to pay such tax to Corporation.
