Section 101A in The Chandernagore Municipal Corporation Act, 1990
101A. [ Exemption of properties of ex-servicemen. [section 101A inserted by West Bengal Act 30 of 1997.]
- Notwithstanding anything contained in the foregoing provisions of this chapter, the Corporation may, by a resolution, exempt 25 per cent of the property tax in respect of any holding belonging to an ex-serviceman, or family of a deceased soldier or ex-serviceman, who has no other land or building in any part of the State of West Bengal and who is residing in that holding.]
