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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bengal Presidency - Subsection

Section 59(5) in Calcutta Port Act, 1890

(5)Five per cent. on the aggregate expenditure determined in the manner herein before provided shall be the annual value of the rateable property of the Commissioners, within the meaning of section 122 of the Calcutta Municipal Consolidation Act, 1888.1