Section 116 in The Chandernagore Municipal Corporation Act, 1990
116. Addition to the assessment list.
(1)When a new building has been constructed or a new holding has been created by mutation [or by transfer or upon the inclusion of any local area within Chandernagore] [Words substituted by West Bengal Act 17 of 1995.] or otherwise during a period an assessment list remains in force, the Mayor-in-Council may, at any time cause the annual valuation of such building or holding and assessment thereon to be made in accordance with the provisions of this Act.(2)Before finalising the valuation and assessment of such holding, the Mayor-in-Council shall give the owner or occupier of such holding an opportunity to prefer an objection, if any, within a specified time to the proposed valuation which shall be heard and determined by [the Review Committee constituted under section 114.] [Words and figures substituted by West Bengal Act 17 of 1995.][* * * * * * * * * * * *] [Sub-section (3) omitted by West Bengal Act 17 of 1995.]
