48. Furnishing of copy of, or extracts from, the municipal assessment-book.
- [The Mayor and the] [Words ',the Chairman of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'The Chairman of the Howrah Municipality, the Chairman of the Bally Municipality and' by W.B. Act 15 of 1995.] Chairman of any other Municipality constituted under the Bengal Municipal Act, 1932, in any part of which this Act is for the time being in force, shall, respectively, furnish the Board, at their request, with a copy of, or extracts from, the municipal assessment-book at such charges as may be mutually agreed upon.
