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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of West Bengal - Subsection

Section 85(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)Every municipal corporation or municipality within the District shall, on demand, make available copies of assessment rolls and other relevant documents in connection with assessment of rates and taxes on payment of such fees as may be prescribed. Such copies shall be duty certified by an officer of the corporation or the municipality, as the case may be, authorised in this behalf.