Section 182 in The Calcutta Municipal Corporation Act, 1980
182. Submission of returns for purposes of revision in the annual valuation of lands and buildings. -
To enable the Municipal Commissioner to revise the annual value of any land or building governed by any circumstance specified in sub-section (2) of section 180, except in respect of a case under clause (v) thereof, the owner or the person liable to pay the consolidated rate for such land or building shall furnish to the Municipal Commissioner, not later than the 31st day of March of the year immediately following, a return in such form as may be prescribed.[* * * * * * * * *] [First and second provisos to Section 182 omitted by W.B. Act 13 of 1984.][* * * * * * * * *] [First and second provisos to Section 182 omitted by W.B. Act 13 of 1984.][* * * * * * * * *] [Third proviso to Section 182 omitted by W.B. Act 32 of 1983.]
