Section 385H(25) in West Bengal Municipal Act, 1993
(25)The final base unit area value of land comprising building or any vacant land or covered space of building or portion thereof, shall remain in force for a period of five years from the date of final publication of the scheme if not otherwise directed by the State Government:Provided that until the revision of such final base unit area value is completed, the existing final base unit area values shall continue to be in force, and whenever revised, such revised value shall take effect from the beginning of the quarter from which it ought to have been enforced.
