Section 113 in The Asansol Municipal Corporation Act, 1990.
113. Addition to the assessment list. -
(1)When a new building has been constructed or a new holding has been created by mutation, [or by transfer or upon the inclusion of any local area within Asansol] [Words substituted by W.B. Act 17 of 1995.] or otherwise during a period an assessment list remains in force, the Mayor-in-Council may, at any time, cause the annual valuation of such building or holding and assessment thereon to be made in accordance with the provisions of this Act.(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 111.] [Words substituted by W.B. Act 17 of 1995.][* * * * * *] [Sub-section (3) omitted by W.B. Act 17 of 1995.](4)The Mayor-in-Council shall, as soon as possible thereafter, finalise the valuation and assessment and make addition thereof to the assessment list and such addition shall remain in force for the unexpired portion of the period during which the assessment list remains in force.
