Section 107(3) in The Asansol Municipal Corporation Act, 1990.
(3)[] [Sub-section (3) Substituted by W.B. Act 17 of 1995.] Such assessment list shall take effect from the beginning of the quarter of a year immediately following its publication.[* * * * * * * * * *] [Sections 108 and 109 omitted by W.R. Act 17 of 1995.]
