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[Cites 0, Cited by 0] [Section 107Q] [Entire Act]

State of West Bengal - Subsection

Section 107Q(2) in The Cess Act, 1880

(2)When the Collector publishes a revised valuation-roll under subsection (1), he may order that the revised valuation shall take effect from a date not being earlier that the beginning of the second financial year previous to the financial year in which the revised roll is published and cess shall be payable accordingly.