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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(2) in Howrah Bridge Act, 1926

(2)the tax leviable under sub-clause (2) of clause (i) of section 8 shall be treated as if it were a part of the municipal rates leviable under the Calcutta Municipal Act, 1951, read with any notifications or orders issued or made under section 595 thereof;