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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of West Bengal - Subsection

Section 19A(1) in The West Bengal Valuation Board Act, 1978

(1)The Board may render such advice on valuation and rating to a Corporation or a [Municipality] as the State Government may, from time to time, require it to do or as the Board may consider necessary for carrying out the purposes of the Act.