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[Cites 0, Cited by 3] [Section 170] [Entire Act]

State of West Bengal - Subsection

Section 170(2) in The Calcutta Municipal Corporation Act, 1980

(2)The levy, assessment and collection of taxes mentioned in sub-section (1) shall be in accordance with the provisions of this Act and the rules and the regulations made thereunder.B. Consolidated rate on lands and buildings and surcharge