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] Bengal Presidency - Subsection Section 2(h) in Calcutta Improvement Act, 1911 (h)"municipal assessment-book" means the assessment-book kept [under section 185 of the Calcutta Municipal Act, 1951] or the valuation and rating list prepared under [section 136 of the Bengal Municipal Act, 1932];
