Section 123(1) in The Chandernagore Municipal Corporation Act, 1990
(1)Notwithstanding anything contained elsewhere in this Act, the [property tax] [Words substituted by West Bengal Act 17 of 1995.] on lands and buildings in a bustee shall, after deducting therefrom a sum equal to one-eighth of such rate, be paid by the owner of the land in the bustee.
