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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(1)(iii) in The Calcutta Municipal Corporation Act, 1980

(iii)by striking out the name of any person [or any land or building] [section 192 renumbered as Sub-section (1) of that section and the words inserted by W.B. Act 13 of 1984.] not liable for the payment of consolidated rate; or