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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of West Bengal - Subsection

Section 12A(1)(c) in The West Bengal Valuation Board Act, 1978

(c)by striking out the name of any person or any land or building not liable for payment of [property tax; or] [Words 'or property tax, as the case may be' first Inserted by W.B. Act 16 of 1995, then the words within third brackets Substituted for the words 'consolidated rate or property tax, as the case may be, or' by W.B. Act 17 of 2002.]