Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of West Bengal - Subsection

Section 148(2) in West Bengal Municipal Act, 1993

(2)On the failure to recover any sum due on account of property tax from the owner. such sum shall, notwithstanding anything contained in the West Bengal Premises Tenancy Act, 1956 (West Ben. Act XII of 1956), be recoverable from the occupier by attachment of rent payable by him to the, owner.