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[Cites 0, Cited by 0] [Section 180(4)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(4)(ii) in Kolkata Municipal Corporation Act, 1980

(ii)the valuation of which has been cancelled on the ground of irregularity, may be valued by the Municipal Commissioner at any time after such cancellation, and such valuation shall remain in force until) a fresh valuation or revision is made and shall take effect from the beginning of the quarter from which the previous valuation which has been cancelled would have taken effect :