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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(2) in The Calcutta Municipal Corporation Act, 1980

(2)The expenses incurred in carrying out any work under sub-section (I) in respect of any group or block of premises shall be paid by the owners of such premises in such proportions as the Municipal Commissioner may determine and shall be recoverable from them as an arrear of tax under this Act.