Section 8(2)(a) in Howrah Bridge Act, 1926

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(2)(a) in Howrah Bridge Act, 1926

(a)on any land, building or holding which is exempt under the Calcutta Municipal Act, 1923 [as extended to the Municipality of Howrah or the Calcutta Municipal Act, 1951], from the consolidated rate or under the Bengal Municipal Act, 1932, from the rate on holdings, as the case may be; and

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Bengal Presidency - Subsection

Section 8(2)(a) in Howrah Bridge Act, 1926