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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of West Bengal - Subsection

Section 197(1) in The Calcutta Municipal Corporation Act, 1980

(1)When an objection to a valuation has been made under section 186, the consolidated rate shall, pending the determination of the objection under section 188, be payable on the previous valuation in the usual manner.