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State of West Bengal - Section
Section 112 in West Bengal Municipal Act, 1993
112. [***] [Section 112 omitted by section 8 of the West Bengal Municipal (Amendment) Act 2009 w.e.f. 1.6.2009]
| 112. Hearing and determination of application by Review Committee.- (1) Every application presented under sub-section (4) of section 111 shall be heard and 'determined by a Review Committee:Provided that where the Review Committee reduces the valuation of any land or building, such reduction shall not be more than twenty-five per centum 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 reduction.](2) Every Review Committee shall be presided by the Chairman or the Vice-Chairman of the Municipality and shall consist of not less than two, but not more than four, Councilors appointed by the Board of Councilors at a meeting :Provided that no Councilor of the ward from which the application 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 an application in such manner as may be prescribed:Provided that in case of equality of votes, the person presiding shall have a second or casting vote:Provided further that when the Board of Councilors is dissolved, the State Government shall appoint by notification a [Review Committee] consisting of such number of member or members as may be specified in the notification for the purpose of hearing applications for review presented under sub-section (4) of section 111:Provided also that the member or members as aforesaid shall be appointed by the State Government from among the persons residing in the wards, other than the wards to which the matter relates, and the [Review Committee] shall pass such orders in each case as it thinks fit and the order of the [Review Committee] shall be final.(4) The decisions of the Review Committee shall be final and no suit or proceeding 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. |