Section 9A(3) in The West Bengal Valuation Board Act, 1978
(3)After the expiry of the date specified in sub-section (2) and within such period thereafter as may be prescribed, the objection of any entry in the draft valuation list shall be determined after giving the applicant an opportunity of being heard [************.] [Words, 'by such officer or officers of the Board or the Corporation or Municipality concerned as may be specified by the Board in this behalf.' omitted by W.B. Act 4 of 2009.]
