Section 19A in The West Bengal Valuation Board Act, 1978
19A. [ Functions of the Board. [Section 19A Inserted by W.B. Act 32 of 1989.]
(1)The Board may render such advice on valuation and rating to a Corporation or a [Municipality] as the State Government may, from time to time, require it to do or as the Board may consider necessary for carrying out the purposes of the Act.(2)The Board may also discharge such other functions in the field of valuation including development of expertise in valuation of land and building and training of [officers and employees of a Municipality] [Words Substituted for the words 'Municipal staff' by W.B. Act 16 of 1995.] as the State Government may direct or as the Board may consider necessary for carrying out the purposes of this Act.]
