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[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(m) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012

(m)"local area" means the areas within the limits of a Municipal Corporation or any municipality or Gram Panchayat or Notified Area Council or any other local authority by whatever name called, constituted or continued in the State of West Bengal by any law for the time being in force;