63. Annual value may be fixed by Central Government in certain cases.-
In the event of the Commissioners being dissatisfied with the order passed on objection by the Chairman or Vice-Chairman of the Corporation of Calcutta, they may, within one month, make a reference to the 2[Central Government]; and the 2[Central Government] shall thereupon fix the annual value, in accordance with the provisions of section 59; and the decision of the 2[Central Government] shall be final and valid for a period of six years.
