Section 189(10A) in Kolkata Municipal Corporation Act, 1980
(10A)[ The Municipal Commissioner may, within ninety days from the date of passing the order by the Municipal Assessment Tribunal by giving reasons in writing, prefer a petition before the Municipal Assessment Tribunal under this section, for review of the order passed by the said Municipal Assessment Tribunal.] [Sub-section (10A) inserted by section 14(2) of the Kolkata Municipal Corporation (Amendment) Act. 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007.]
