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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of West Bengal - Subsection

Section 106(3) in The Asansol Municipal Corporation Act, 1990.

(3)When the Mayor-in-Council is directed by the State Government to undertake the preparation of valuation list, it shall determine the annual value of all holdings within the area of the Corporation in the manner provided in this chapter and the rules made thereunder and cause preparation and publication of the assessment list in the prescribed manner.