Section 185 in The Calcutta Municipal Corporation Act, 1980
185. Amendment of assessments. -
The Municipal Commissioner may for reasons to be recorded in writing amend any annual valuation in the assessment list prepared under [sub-section (1) or sub-section (4) of section 184] [Words and figures inserted by W.B. Act 13 of 1984.] at any time before the date specified for review under the provisions of sub-section (3) or sub-section (4) of section 184 as the case may be:Provided that in the case of such amendment, a fresh notice stating the amended valuation shall be issued to the owner or to any lessee, sub-lessee or occupier of the land or the building and such notice shall also specify the place, time and date, not less than one month thereafter, when the Municipal Commissioner will proceed to consider such valuation :Provided further that no public notice need be given in such case.E. Objections
