Section 110(1) in The Chandernagore Municipal Corporation Act, 1990
(1)When an assessment list is prepared or [revised by the Corporation, it] [Words substituted by West Bengal Act 17 of 1995.] shall cause the [* *] [Word omitted by West Bengal Act 17 of 1995.] assessment list to be published by public notice of the place where the list may be available for inspection.
