Section 129 in West Bengal Municipal Corporation Act, 2006
129. Intimation to Valuation Board regarding addition to, a alteration in, assessment list.
- In case of any addition to, or alteration in, the assessment list under the provisions of section 127 or section 128, as the case may be, the Commissioner shall bring such addition to, or alteration in, the notice of the West Bengal Valuation Board established under West Bengal Valuation Board Act, 1978, (West Ben. Act LVII of 1978).
