Section 9(1) in The West Bengal Valuation Board Act, 1978
(1)The State Government shall, from time to time by notification, specify the area where, the general valuation of lands and buildings shall be made by the Board, in accordance with the [provisions of the Howrah Municipal Corporation Act, 1980 or the Calcutta Municipal Corporation Act, 1980] [Words and figures Substituted for the words and figures 'provisions of the Bengal Municipal Act, 1932 or the Calcutta Municipal Corporation Act, 1980 or the Howrah Municipal Corpration Act, 1980' by W. B. Act 16 of 1995.] or [the West Bengal Municipal Corporation Act, 2006) or the West Bengal Municipal Act, 1993,] [Words and figures Substituted for the words and figures 'the Siliguri Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990 or the Chandernagore Municipal Corporation Act, 1990' by W. B. Act 4 of 2009.] or any other law for the time being in force in such area, as the case may be [, in so far as they relate to the determination of annual valuation :] [Words Inserted by W. B. Act 40 of 1984.][Provided that the Board may, in accordance with a resolution in this behalf adopted at a meeting of the Board and with the previous approval of the State Government, require any valuer-surveyor to make, subject to such conditions as may be prescribed, the general valuation of lands and buildings in the area as aforesaid or in any part thereof under the superintendence, direction and control of the Board on payment of such remuneration as the Board may determine, and every such valuation shall be deemed to have been made by the Board.] [Proviso Inserted by W. B. Act 15 of 1993.]
