Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 8B in The West Bengal Valuation Board Act, 1978

8B. [ Registration of valuer-surveyor [Grade I and registered valuer-surveyors Grade II.] [Words Inserted by W. B. Act 45 of 1994.].

- Every person who possesses such qualifications as may be prescribed shall, subject to such terms and conditions, and on payment of such fee, as may be prescribed, be entitled to have his name entered [as a valuer-surveyor Grade I or valuer-surveyor Grade II] [Words Inserted by W. B. Act 45 of 1994.] in the register of registered valuer-surveyors [Grade I and registered valuer-surveyors Grade II.] [Words Inserted by W. B. Act 45 of 1994.].]