Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 113] [Entire Act] State of West Bengal - Subsection Section 113(2) in West Bengal Municipal Act, 1993 (2)No amendment or alteration of an assessment list shall be made without giving the person affected an opportunity of being heard.
