Section 33(1)(d) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(1)(d) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(d)a further tax not exceeding 5 per cent, on the annual valuation of all lands and buildings in any area in respect of which the Authority takes over the responsibilities of collection and disposal of garbage under clause (b) of sub-section (1) of section 10.

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State of West Bengal - Subsection

Section 33(1)(d) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966