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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(1) in West Bengal Municipal Corporation Act, 2006

(1)The Corporation may levy a fee per head or per vehicle for providing municipal services to persons or vehicles assembling in connection with any congregation of whatever nature. including pilgrimage, fair, festival, circus or yatra, within the Corporation area.