Section 385H(26) in West Bengal Municipal Act, 1993
(26)Till the final publication of the scheme under this section, the provisions of sections 106 and 109 relating to annual value of vacant land or land comprising building or covered space of a building or any portion thereof, its determination and provisions relating to periodic assessment, preparation of valuation and assessment list and payment of property tax in respect of such vacant land or land comprising building or covered space of a building or portion thereof, as the case may be, in an industrial township, shall continue to operate.
