Section 191 in The Calcutta Municipal Corporation Act, 1980
191. The Municipal Assessment Book. -
(1)The annual valuation of lands and buildings as determined under section 190 shall be entered in the Municipal Assessment Book.(2)The Municipal Assessment Book shall be maintained in such form and in such manner as may be prescribed.(3)The Municipal Commissioner may at any time make such corrections in the Municipal Assessment Book as may be necessary to incorporate changes required to be made in accordance with the provisions of this Act or removal of patent errors or defects on the face of records.(4)The Municipal Assessment Book duly authenticated in the manner prescribed shall be kept in the office of the Corporation and shall be open for inspection free of charge during office hours and extracts therefrom shall be made available on payment of such fee as may be prescribed.(5)The Municipal Assessment Book may be printed and published for every ward of the Corporation and made available for sale to the public in such form and in such manner as may be prescribed :Provided that the publication shall not be kept pending for any cases in respect of which any objection or appeal has been filed under section 188 or section 189.
