(2)Every such bill shall specify the particulars of the tax and the period for which it is due.[150. Amount of tax payable, and tax to be paid in advance. - (1) Unless the amount entered in the assessment list is subsequently altered as provided in this Act, the amount entered in the list] [Substituted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994], [ * * *] [Omitted by section 10 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009, for the words 'the notice relating to which is published under sub-section (1) of section 111,'.] shall be deemed to be the amount due on account of property tax on the annual value of holdings. In the case of subsequent alteration, if any, the amount in relation to which the assessment or rating is so altered shall be deemed to be the amount due.
