Section 92(1) in The Asansol Municipal Corporation Act, 1990.
(1)For the purpose of this Act, a [property tax] [Words substituted by W.B. Act 17 of 1995.] on the annual value of lands and buildings [compromised in a holding, as] [Words Inserted by W.B. Act 17 of 1995.] determined under this Chapter, shall be imposed by the Corporation.
