Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118A] [Entire Act] State of West Bengal - Subsection Section 118A(1) in The Chandernagore Municipal Corporation Act, 1990 (1)The Corporation shall levy a surcharge on the transfer of immovable property situated within Chandernagore, in the form of additional stamp duty.]
