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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of West Bengal - Subsection

Section 122(10) in The Howrah Municipal Corporation Act, 1980

(10)For every distraint and attachment made in accordance with the foregoing provisions, a fee of such amount not exceeding two and a half per cent, of the amount of the tax due as shall in each case be fixed by the Commissioner shall be charged and included in the costs of recovery.