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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(1)(b) in The Howrah Improvement Act, 1956

(b)paying all sums due from the Board in respect of rates and taxes imposed under the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality [or under the Bengal Municipal Act, 1932, as the case may be,] [Words inserted by W.B. Act 43 of 1983.] upon land vested in the Board;