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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(2) in Siliguri Municipal Corporation Act, 1990

(2)Whenever a consolidated rate on land and building in a bustee is leviable, the owner of the land in such bustee may recover from the owner of each hut standing thereon-
(i)half of the consolidated rate on the land on which the hut stands; and
(ii)the consolidated rate on the hut standing on the land.