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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(1)(g) in The Howrah Municipal Corporation Act, 1980

(g)a fee on vessels moved within the limits of the Corporation at ghats or landing places constructed and maintained [by the Corporation,] [Words substituted for the words 'by the Corporation.' by W.B. Act 11 of 1999.]