Section 9(2) in The West Bengal Valuation Board Act, 1978
(2)[The valuation made by the Board shall become operative with effect from the date specified in section 11] [Words and figures within third brackets Substituted for the words 'The valuation made by the Board shall become operative with effect from such date as the State Government may, by notification, appoint in this behalf' by W.B. Act 4 of 2009.] and shall remain in force in respect of such area for a period of [five years] [Words Substituted for the words 'six years' by W.B. Act 12 of 2003.] and may be revised thereafter at the termination of successive periods of [five years] [Words Substituted for the words 'six years' by W.B. Act 12 of 2003.] :Provided that [notwithstanding anything contained in the foregoing provisions of this section, in Calcutta and Howrah and in any municipality,] [Words 'and Howrah' first Inserted by W.B. Act 40 of 1984, then the words within thirds brackets Substituted for the words 'in Calcutta and Howrah' by W.B. Act 7 of 1994.] the valuation shall remain in force in such groups of Wards and for such period as may be prescribed and such valuation may be revised thereafter at the termination of successive periods of [five years] [Words Substituted for the words 'six years' by W.B. Act 12 of 2003.] from the expiry of the period so prescribed:Provided further that the valuation of lands or buildings in any area made in accordance with the provisions of [the West Bengal Municipal Act, 1993] [Words and figures within third brackets Substituted for the words and figures 'the Bengal Municipal Act, 1932' by W.B. Act 16 of 1995.] or any other law, shall remain in force for the period for which it was made under [the West Bengal Municipal Act, 1993] [Words and figures within third brackets Substituted for the words and figures 'the Bengal Municipal Act, 1932' by W.B. Act 16 of 1995.] or any other law, as the case may be.
