Section 385H(30) in West Bengal Municipal Act, 1993
(30)Appeal. - All provisions relating to appeal contained in section 111 of this Act shall, mutatis mutandis, apply to the annual value determined hereunder, the time of sixty days within which to prefer an appeal to the Competent Authority, as may be appointed by the State Government, being computed from the date of final publication referred to in sub-section (20) of this section.] [Chapter XXVA inserted by the West Bengal Act 30 of 1994, s. 26, w.e.f. 13.7.1994.]
