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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(49A) in West Bengal Municipal Act, 1993

(49A)[ "Property tax" means a rate assessed, on building or buildings, or on lands or on both. and includes surcharge levied on property tax under this Act;] [Inserted by the s. 2 of W.B Municipal (Amendment) Act, 2002 (West Bengal Act 16 of 2002). w.e.f 2.9.2002.']