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[Cites 0, Cited by 0] [Section 107A(1)] [Section 107A] [Entire Act]

State of West Bengal - Subsection

Section 107A(1)(b) in The Cess Act, 1880

(b)every holder of an estate, other than [the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], and every holder of a tenure or other interest in land in a district or part of a district in respect of which such valuation or revaluation shall have been made shall be bound to pay cess in accordance with the provisions of this chapter from the date fixed by the Board of Revenue as the date from which such valuation or revaluation shall take effect: