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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of West Bengal - Subsection

Section 123(3) in West Bengal Municipal Corporation Act, 2006

(3)When the Corporation is directed by the State Government to undertake the preparation of valuation list, the Corporation shall determine the annual value of all holdings within the Corporation area in the manner provided in this chapter and the rules made under this Act and shall cause preparation and publication of the assessment list in the manner prescribed.