Section 98 in Siliguri Municipal Corporation Act, 1990
98. Exemption of holdings exclusively used for public charity or medical relief or education of the poor, free of charge.
- The Mayor-in-Council may exempt from consolidated rate either wholly or in part any holding which is exclusively used with the approval of the Mayor-in-Council for public charity or philanthropic purposes or for the purpose of medical relief to or education of the poor, free of charge.
