Section 30 in The West Bengal Valuation Board Act, 1978
30. [ Validation and saving. [Section 30 Inserted by W.B. Act 4 of 2009.]
- Notwithstanding anything contained in this Act, with effect from the date of coming into force of the West Bengal Valuation Board (Amendment) Act, 2009, any property tax levied on annual value of land and building, or any valuation published under this Act or any assessment list published under the West Bengal Municipal Act, 1993, or the West Bengal Municipal Corporation Act, 2006 shall remain in force till a new valuation list is brought into effect.]
