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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974

(2)Any person on whom the water rate has been assessed under subsection (1) may, within thirty days from the date of publication of such assessment list, prefer before the Canal Revenue Officer, in such manner as may be prescribed, an appeal against the inclusion of his names in the assessment list or against the amount assessed.