Section 91 in The Howrah Municipal Corporation Act, 1980
91. Periodical assessment.
(1)The annual value of any land or building situated in any ward of the Corporation which has been determined before and in force on the date of commencement of this Act, shall remain in force and shall be deemed to be the annual value for the purpose of assessment of [property tax] [Words substituted for the words 'consolidated rate' by W.B. Act 17 of 1995.] on such land or building under this Act, until a fresh annual valuation is enforced under this Act.(2)The annual value and assessment under this Chapter, -(a)shall be made by the Commissioner or, if the State Government so directs, by the Central Valuation Board established under the West Bengal Central Valuation Board Act, 1978,(b)shall have effect from the beginning of the quarter of a year ending on the thirtieth June or thirtieth September or thirty-first December or thirty-first March, as the case may be, following that in which an assessment is made,(c)shall, subject to the other provisions of this Chapter, remain in force in respect of each ward of the Corporation for a period of six years and may be revised on the expiration of each such period.
