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[Cites 0, Cited by 0] [Section 2(1a)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1a)(h) in The Calcutta Improvement Act, 1911

(h)"municipal assessment-book" means the assessment-book kept [under section 185 of the Calcutta Municipal Act, 1951] [Clause (f) words and figures in clause (h), substituted by W.B. Act 32 of 1955.] or the valuation and rating list prepared under [section 136 of the Bengal Municipal Act, 1932] [Words and figures substituted by Ben. Act 1 of 1939.];