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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of West Bengal - Subsection

Section 147(3) in Siliguri Municipal Corporation Act, 1990

(3)If any occupier fails to pay to the Corporation any rent due or falling due which he has been required to pay in pursuance of a notice served upon him as aforesaid, the amount of such rent may be recovered from him by the Corporation as an arrear of tax under this Act.