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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of West Bengal - Subsection

Section 105(2) in The Asansol Municipal Corporation Act, 1990.

(2)The Mayor-in-Council shall cause a general valuation of all holding in accordance with the provisions of this Chapter as soon as possible after the constitution of a new Corporation and at periodic intervals so as to ensure that there is a revision of annual valuation of all municipal holdings at the termination of successive period of six years.