Section 385H(3) in West Bengal Municipal Act, 1993
(3)Constitution of Valuation Committee. - The West Bengal Valuation Board constituted under the West Bengal Valuation Board Act, 1978 (West Ben. Act LVII of 1978) shall, with the approval of the State; Government, as soon as may be after the commencement of the West Bengal Municipal (Fourth Amendment) Act, 2015, and thereafter at the expiration j of every five year, constitute by notification in the Official Gazette, a Valuation Committee for an industrial township for the purposes of this Chapter.
