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 139] [Entire Act] State of West Bengal - Subsection Section 139(e) in The Chandernagore Municipal Corporation Act, 1990 (e)in the case of [property tax] [Words substituted by West Bengal Act 17 of 1995.] of land and buildings, by the attachment of rent due in respect of the land or the building, or
