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 0] [Section 108] [Entire Act] State of West Bengal - Subsection Section 108(3) in West Bengal Municipal Corporation Act, 2006 (3)The prolUsions of this section shall be made applicable for the Corporations at the time of general valuation or revaluation of holdings under section 123 of the Act.
