Section 126 in West Bengal Municipal Corporation Act, 2006
126. Hearing of objection by Review Committee.
(1)Every application under sub-section (1) of section 125 shall be heard and determined by a Review Committee to be constituted by the Corporation in the manner hereinafter provided in this section:Provided that where the Review Committee reduces the valuation of any land or building, such Suction shall not be more than 25 per cent. of the annual valuation of such land or building, except in the case of gross arithmetical or technical mistake, and the Review Committee shall, in every such case, record in writing the reasons for such Suction.(2)Every Review Committee shall be presided over by the Mayor or the Deputy Mayor and shall consist of not less than two, but not more than four, Councillors appointed by the Corporation at a meeting:Provided that no Councillor of the ward from which the application for review is made shall be a member of the Review Committee:Provided further that no decision of the Review Committee shall be invalid or called in question merely by reason of any vacancy in the composition of the committee or absence of any member, other than the presiding officer, from a meeting thereof.(3)The Review Committee shall give notice to the applicant of the time and place at which his application will be heard and the committee shall dispose of the application in such manner as may be prescribed:Provided that in the case of equality of votes, the person presiding over shall have a second or casting vote:Provided further that when the Corporation is dissolved, the State Government shall, by notification, appoint the Review Committee consisting of such number of member or members including its President, if any, as may be specified in the notification for the purpose of hearing application for review preferred under sub-section (1) of section 125:Provided also that the member or members, including the President, if any, as aforesaid shall be from among the persons residing in the wards, other than the wards from which the applications for review are made, and the Review Committee shall pass such orders in each case as it thinks fit.(4)The decision of the Review Committee shall be final and no suit or proceedings shall lie in any civil court in respect of any matter which has been, or may be, referred to the Review Committee or has been decided by the Review Committee.
