[Cites 0, Cited by 0]
[Section 149]
[Entire Act]
State of West Bengal - Subsection
Section 149(4) in West Bengal Municipal Act, 1993
| Prior to substitution by the West Bengal Act XLV of 1994 the Section 150 read as;150. Time and manner of payment of taxes.- Save as otherwise provided in this Act, any tax levied under this Act shall be payable on such date, in such number of installments, and in such manner. as may be prescribed.(2) If any amount due is paid on or before the date determined under sub-section (1), such rebate, not exceeding ten per cent of such amount as may be determined by the Board of Councilors, shall be allowed. |