Section 385H(18) in West Bengal Municipal Act, 1993
(18)Finalization and final publication of scheme. - The Valuation Committee after receipt of the recommendations of the Anomaly Review Committee, shall make necessary alterations, additions or modifications in the draft scheme in terms of the recommendation of the Anomaly Review Committee, if any, and prepare the final scheme containing the following:-(a)division of the areas within the jurisdictional limits of the industrial township into different blocks defining limits of such blocks;(b)categorization of such blocks;(c)base unit area values of vacant lands or lands comprising building or covered space of building or portion thereof, falling within each category;(d)the multiplicative factors for increasing or decreasing, or for not increasing or decreasing, the base unit area values for covered space or land comprising building or any vacant land or portion thereof within each category specified taking into consideration the parameters of type of location, use and age or any one or more of them, as the case may be, along with a point scale, assigned for each parameter, subject to a lower limit of 0.5 and upper limit of 8.0 in the said point scale for the purpose of deriving the final base unit area value of covered space or land comprising building or any vacant land or portion thereof.(e)such other matters as may be deemed expedient.
