Section 120(1) in The Asansol Municipal Corporation Act, 1990.
(1)Notwithstanding anything contained elsewhere in this Act, the [property tax] [Words substituted by W.B. Act 17 of 1995.] on lands and buildings in a bustee shall, after deducting therefrom a sum equal to one-eighth of such rate, be paid by the owner of the land in the bustee.
