Section 116(2) in The Chandernagore Municipal Corporation Act, 1990
(2)Before finalising the valuation and assessment of such holding, the Mayor-in-Council shall give the owner or occupier of such holding an opportunity to prefer an objection, if any, within a specified time to the proposed valuation which shall be heard and determined by [the Review Committee constituted under section 114.] [Words and figures substituted by West Bengal Act 17 of 1995.][* * * * * * * * * * * *] [Sub-section (3) omitted by West Bengal Act 17 of 1995.]
