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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of West Bengal - Subsection

Section 131(2) in West Bengal Municipal Corporation Act, 2006

(2)In case of death of any person primarily liable for payment of property tax on land or building as aforesaid, the person upon whom the title of such land or building devolves shall, within six months from the date of death of the former, give notice of such devolution in writing to the Commissioner.