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 10] [Entire Act] State of West Bengal - Subsection Section 10(2) in The Bengal Development Act, 1935 (2)The rate or rates of the improvement levy shall be fixed under subsection (1) for one year or for such period not exceeding five years as may be specified in the notification issued under that sub-section.
