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 225] [Entire Act] State of West Bengal - Subsection Section 225(2) in West Bengal Municipal Corporation Act, 2006 (2)Any unpaid sum under this section shall be recoverable from the person concerned as an arrear of tax under this Act.I. Drainage of premises
