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[Cites 0, Cited by 0] [Section 221B] [Entire Act]

State of West Bengal - Subsection

Section 221B(4) in The Calcutta Municipal Corporation Act, 1980

(4)For every distraint under section 220 and attachment under section 221A, a fee of such amount not exceeding two a and a half per cent, of the amount of tax due as shall in such case be fixed by the Municipal Commissioner shall be charged and included in the costs of recovery.