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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of West Bengal - Subsection

Section 172(2) in The Calcutta Municipal Corporation Act, 1980

(2)The Municipal Commissioner shall cause to be maintained a register showing separately the lands and buildings exempted from the consolidated rate under sub-section (1) in such form as may be determined by regulations and such register shall be open to the public for inspection.