Section 191 in Kolkata Municipal Corporation Act, 1980
191. [ The Municipal Assessment Book.- The Corporation shall maintain a Municipal Assessment Book in such form, and in such manner, as may be specified in the regulations and shall make it available for inspection, free of charge, through electronic media or otherwise
Provided that Municipal Assessment Book shall not be kept pending for any case for which any objection or appeal has been filed.] [Section 191 substituted by section 16, ibid, w.e.f, 1.5.2007.]
