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State of West Bengal - Section
Section 16 in The West Bengal Valuation Board Act, 1978
16. Owner or occupier to file statement.
- Every owner or occupier of any land or building shall file a statement before the Board in such manner and within such time and specifying such particulars as may be prescribed.| Section 16 Substituted by W.B. Act 40 of 1984, which was earlier as under :'16. Owner and occupier to file statement.- Every owner and occupier of any land or building shall, within such period as may be prescribed, file a statement before the Board specifying-(a) the name of the street in which the land or building is situated,(b) the number of the holding,(c) a description of the land or building,(d) whether the land or building is occupied by him as owner or occupier or as owner and occupier,(e) the actual annual rent, if any, paid for the land or building,(f) the amount payable quarterly on account of the consolidated rate under the Calcutta Municipal Act, 1951, or rate or rates under the Bengal Municipal Act, 1932, or any other law in force in that area as the case may be, and(g) such other particulars as may be prescribed.'. |