Section 12 in The West Bengal Valuation Board Act, 1978
12.
[************] [[Section 12 omitted by W.B. Act 7 of 1994, which was as under :'12. Amendment of valuation list by Board.-The Board may, for reasons to be recorded in writing, amend the valuation list at any time before the date specified for filing objections under sub-section (2) of section 10.'.]]
