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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of West Bengal - Subsection

Section 143(10) in Siliguri Municipal Corporation Act, 1990

(10)For every distraint and attachment made in accordance with the foregoing provisions, a fee of such amount not exceeding two and a half per cent, of the amount of the tax due as shall in each case be fixed by the Chief Executive Officer shall be charged and included in the cost of recovery.