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 51A] [Entire Act]

State of West Bengal - Subsection

Section 51A(3) in The Cess Act, 1880

(3)The Collector may, either on the application of the holder of the estate or tenure within which such rent-free land is included, or of his own motion, summon the owner, holder or occupier of any rent-free land to furnish him with the information referred to in sub-section (I) and such owner, holder or occupier shall furnish such information so far as the same may be in his possession.