Section 107(1) in The Asansol Municipal Corporation Act, 1990.
(1)When an assessment list is prepared or [revised by the Corporation, it] [Words substituted by W.B. Act 17 of 1995.] shall cause the [* *] [Words omitted by W.B. Act 17 of 1995.] assessment list to be published by public notice of the place where the list may be available for inspection.
