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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of West Bengal - Subsection

Section 130(b) in The Howrah Municipal Corporation Act, 1980

(b)the entire amount of the surcharge on the [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] on any land or building from the occupier of such land or building who uses it for commercial or non-residential purposes :