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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of West Bengal - Subsection

Section 124(2) in West Bengal Municipal Corporation Act, 2006

(2)In all cases in which any property is assessed for the first time, or the assessment is increased, the Corporation shall also give a written notice of such assessment or such increase, as the case may be, to the owner or the occupier of the property, if known.