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Bengal Presidency - Section

Section 5 in Cess Act, 1880

5. All immovable property to be liable to a road cess and public works cess. - From and after the commencement of this Act in any district or part of a district, all immovable property situate therein except as otherwise in [section 2] provided, shall be liable to the payment of a road cess and a public works cess.