(i)"municipal assessment-book" means the municipal assessment-book referred to in sub-section (1) of section 143 of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality [and the assessment list prepared for the Bally Municipality under section 136 of the Bengal Municipal Act, 1932, as the case may be] [Words and figures inserted by W.B. Act 43 of 1983.];
