Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of West Bengal - Subsection Section 94(2) in The Chandernagore Municipal Corporation Act, 1990 (2)The State Government may, from time to time, prescribe the scale at which such fees may be levied or charges imposed.B. Rating and Valuation
