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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(3)(b) in The Asansol Municipal Corporation Act, 1990.

(b)as a commutation of all refunds in respect of the huts which are vacant or which may be removed or destroyed during the period the [property tax] [Words substituted by W.B. Act 17 of 1995.] on lands and buildings remains in force.