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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of West Bengal - Subsection

Section 164(2) in West Bengal Municipal Act, 1993

(2)It shall suffice for the purpose of levying any tax under this Act or of any assessment or valuation of any property under this Act, if the property taxed or assessed or valued is so described as to be generally known, and it shall not be necessary to name the owner or the occupier thereof.