Section 113(2) in The Asansol Municipal Corporation Act, 1990.
(2)Before finalising the valuation and assessment of such holding, the Mayor-in-Council shall give the owner or occupier of such holding an opportunity to prefer an objection, if any, within a specified time to the proposed valuation which shall be heard and determined by [the Review Committee constituted under section 111.] [Words substituted by W.B. Act 17 of 1995.][* * * * * *] [Sub-section (3) omitted by W.B. Act 17 of 1995.]
