Section 2(1) in The West Bengal Valuation Board Act, 1978
(1)In this Act, unless there is anything repugnant in the subject or context,-[***********] [[Clause (a) omitted by W. B. Act 16 of 1995, w.e.f. 25.3.1994, which was as under:'(a) 'Authority' means a Valuation Authority constituted under section 27;'.]](aa)[ "Administrator or Board of Administrators" has the same meaning as in sub-section (3) of section 14 of the West Bengal Municipal Act, 1993.] [[Clause (aa) first Inserted by W. B. Act 16 of 1995, then clause (aa) renumbered as clause (aaa) and present clause (aa) Inserted by W. B. Act 17 of 2002, and, thereafter, clause (aaa) omitted by W. B. Act 4 of 2009. Clause (aaa) was as under :'(aaa) 'Asansol' means Asansol as defined in the Asansol Municipal Corporation Act, 1990;'.]][***********] [[Clause (aa) first Inserted by W. B. Act 16 of 1995, then clause (aa) renumbered as clause (aaa) and present clause (aa) Inserted by W. B. Act 17 of 2002, and, thereafter, clause (aaa) omitted by W. B. Act 4 of 2009. Clause (aaa) was as under :'(aaa) 'Asansol' means Asansol as defined in the Asansol Municipal Corporation Act, 1990;'.]](b)"Board" means the [****] [Word 'Central' omitted by W.B. Act 17 of 2002.] Valuation Board established under section 4;(bb)[ "Board of Councillors" means the Board of Councillors of a Municipality;] [Clause (bb) Inserted by W. B. Act 16 of 1995.][***********] [[Clause (c) Substituted by W. B. Act 40 of 1984, which was earlier as under :'(c) 'Calcutta' means Calcutta as defined in the Calcutta Municipal Act, 1951;'.]][***********] [[Clause (d) first Substituted by W. B. Act 16 of 1995, then omitted by W. B. Act 4 of 2009, which was as under :'(d) 'Chandernagore' means Chandernagore as defined in the Chandernagore Municipal Corporation Act, 1990;'.]](e)[ "Councillor" means a Councillor of a Corporation or Municipality;] [[Clause (e) Substituted by W. B. Act 16 of 1995, which was earlier as under :'(e) 'Commissioners of municipality' includes a notified area authority;'.]][***********] [[Clause (ee) first Inserted by W. B. Act 40 of 1984, then Substituted by W. B. Act 16 of 1995, and finally omitted by W. B. Act 17 of 2002, which was as under :'(ee) 'Consolidated rate' means the consolidated rate leviable under the Calcutta Municipal Corporation Act, 1980;'.]](f)[ "Corporation" means the Kolkata Municipal Corporation constituted under the Kolkata Municipal Corporation Act, 1980, the Howrah Municipal Corporation constituted under the Howrah Municipal Corporation Act, 1980, and other Municipal Corporations constituted under the West Bengal Municipal Corporation Act, 2006;] [[Clause (f) first Substituted by W. B. Act 40 of 1984, then again Substituted by W. B. Act 16 of 1995 and finally Substituted by W. B. Act 4 of 2009, which was earlier as under :'(f) 'Corporation' means the Calcutta Municipal Corporation, the Howrah Municipal Corporation, the Siliguri Municipal Corporation, the Asansol Municipal Corporation, or the Chandernagore Municipal Corporation;'.]](g)"Fund" means the [****] [Word 'Central' omitted by W.B. Act 17 of 2002.] Valuation Board Fund referred to in section 20;(h)[ "Howrah" means Howrah as defined in the Howrah Municipal Corporation Act, 1980;] [[Clause (h) Substituted by W. B. Act 40 of 1984, which was earlier as under :'(h) 'Garden Reach area' has the same meaning as in the Garden Reach Municipality Act, 1932;'.]](i)"Land or building" [includes a bustee] [Words Substituted for the words 'includes a holding;' by W. B. Act 40 of 1984.];(ii)[ "municipal area" includes a notified area;] [Clause (ii) Inserted by W. B. Act 16 of 1995.](j)[ "Municipality" means a Municipality as defined in the West Bengal Municipal Act, 1993, and includes a Notified Area Authority;] [[Clause (j) Substituted by W. B. Act 16 of 1995, which was earlier as under :'(j) 'municipality' means a municipality constituted under the Bengal Municipal Act, 1932 and includes a notified area constituted under that Act;'.]](k)"Notification" means a notification published in the Official Gazette;(kk)[ "Property tax" means the property tax on the annual value of lands and buildings determined and leviable under the Howrah Municipal Corporation Act, 1980, [the Calcutta Municipal Corporation Act, 1980,] [Clause (kk) Inserted by W. B. Act 16 of 1995.] [the West Bengal Municipal Corporation Act, 2006,] [Words and figures Substituted for the words and figures 'the Siliguri Municipal Corporation Act, 1990, the Asansol Municipal Corporation Act, 1990, the Chandernagore Municipal Corporation Act, 1990,' by W. B. Act 4 of 2009.] or the West Bengal Municipal Act, 1993, as the case may be;](l)"prescribed" means prescribed by rules made under this Act;(m)"regulations" means regulations made under section 29;[************] [[Clause (mm) first Inserted by W. B. Act 16 of 1995, then omitted by W. B. Act 4 of 2009, which was as under:'(mm) 'Siliguri' means Siliguri as defined in the Siliguri Municipal Corporation Act, 1990;'.]](n)[ "valuer-surveyor" means the valuer-surveyor Grade I, or the valuer-surveyor Grade II, registered as such under section 8B.] [[Clause (n) first Inserted by W. B. Act 15 of 1993, then Substituted by W. B. Act 45 of 1994, which was earlier as under:'(n) 'valuer-surveyor' means a valuer-surveyor registered as such under section 8B.']]
