Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of West Bengal - Subsection

Section 151(b) in The Asansol Municipal Corporation Act, 1990.

(b)the entire amount of the surcharge on the [property tax] [Words substituted by W.B. Act 17 of 1995.] on any land or building from the occupier such land or building who uses it for commercial or non-residential purpose.