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[Cites 0, Cited by 0] [Section 95B] [Entire Act]

State of West Bengal - Subsection

Section 95B(3) in West Bengal Municipal Act, 1993

(3)The Board of Councilors may frame regulations specifying the occasions on which such charge may be imposed as well as the rate of charge, the mode of collection and other matters incidental thereto.]B. Rating and Valuation[96. Property tax on lands and buildings. - (1) For the purposes of this Act, a property tax on the annual value of lands and buildings as determined under this Chapter, shall be imposed by the Municipality.