Legal Document View

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
[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(3)(a) in The Asansol Municipal Corporation Act, 1990.

(a)as a set-off against the expenses which may be incurred in collecting the portion of the [property tax] [Words substituted by W.B. Act 17 of 1995.] on lands and buildings recoverable under sub-section (2), and