Section 45(1)(i) in The Calcutta Improvement Act, 1911

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State of West Bengal - Subsection

Section 45(1)(i) in The Calcutta Improvement Act, 1911

(i)every person whose name appears in the municipal assessment-book as being primarily liable to pay the owner's share of the consolidated rate, or the rate on the annual value of holdings, as the case may be, in respect of any land which the Board propose to acquire in executing the scheme [or in regard to which they propose to recover a betterment fee] [Words substituted by Ben. Act 8 of 1931.], and

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State of West Bengal - Subsection

Section 45(1)(i) in The Calcutta Improvement Act, 1911