(1)When a new building has been constructed or a new holding has been created by mutation [or by transfer or upon the inclusion of any local area within the municipal area] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for 'transfer'.] or otherwise during the period an assessment list remains in force, the Chairman-in-Council may, at any time, cause the annual valuation of such holding and make assessment thereon in accordance with the provisions of this act.
