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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of West Bengal - Subsection

Section 109(1) in West Bengal Municipal Act, 1993

(1)The annual value of a holding comprising land or building situate in a municipal area, which has been determined before and is in force on the date of the commencement of this Act, shall remain in force until a fresh valuation list is enforced under this Act.