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 210A(2)] [Section 210A] [Entire Act] State of West Bengal - Subsection Section 210A(2)(c) in The Calcutta Municipal Corporation Act, 1980 (c)deduction of the expenses, if any, incurred by the State Government in course of collection of the surcharge, shall be such as may be prescribed.