Section 132(6) in West Bengal Municipal Corporation Act, 2006
(6)After the assessment of property tax under section 122 or revision of assessment of property tax under the West Bengal Valuation Board Act or under section 126 has been made, any amount paid on self-assessment under this section shall be deemed to have been paid on account of the assessment of such tax under section 123 or section 126, as the case may be.
