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 2] [Entire Act] State of West Bengal - Subsection Section 2(25A) in The Howrah Municipal Corporation Act, 1980 (25A)[ "rate-payer" means a person liable to pay any rate, tax or licence-fee under this Act;] [Clause (25A) inserted by W.B. Act 29 of 1990.]
