Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(2) in The Chandernagore Municipal Corporation Act, 1990

(2)For every notice of demand which the Chief Executive Officer causes to be served on any person under this section, a fee of such amount, not exceeding twenty five rupees, as the Corporation may determine by regulations shall be payable by the said person and shall be included in the cost of recovery.