Section 168 in West Bengal Municipal Corporation Act, 2006
168. Recovery of tax from unauthorised occupier of land or building.
- Where any land or building is in the occupation of any person, not being the owner or the occupier of such land or building, the amount of any tax, toll, fee, rate or other money, due under this Act and assessed on the annual value of such land or building, may be recovered from such person as if he were an occupier of such land or building:Provided that no sum shall be recovered from such person if it is not due in respect of the period during which such person has been in occupation of such land or building.
