Section 2(2) in The West Bengal Valuation Board Act, 1978
(2)[ Words and expressions used in this Act but not defined shall have the same meaning as in the Howrah Municipal Corporation Act, 1980 or the Calcutta Municipal Corporation Act, 1980 or [the West Bengal Municipal Corporation Act, 2006,] [[Sub-section (2) first Substituted by W. B. Act 40 of 1984, then again Substituted by W. B. Act 16 of 1995, which was earlier as under :'(2) Words and expressions used in this Act but not defined shall have the same meaning as in the Bengal Municipal Act, 1932 or the Calcutta Municipal Corporation Act, 1980 or the Howrah Municipal Corporation Act, 1980, as the case may be.'.]] or the West Bengal Municipal Act, 1993.]
