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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of West Bengal - Subsection

Section 113(4) in Siliguri Municipal Corporation Act, 1990

(4)The Mayor-in-Council shall, as soon as possible thereafter, finalize the valuation and assessment and make addition thereof to the assessment list and such addition shall remain in force for the unexpired portion of the period during which the assessment list remains in force.