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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of West Bengal - Subsection

Section 116(1) in Siliguri Municipal Corporation Act, 1990

(1)The consolidated rate on lands and buildings shall be primarily leviable:-
(a)if the land or building is let, upon the lessor,
(b)if the land or building is sublet, upon the superior lessor,
(c)if the land or building is un-let, upon the person in whom the right to let such land or building vests.