(3)[ ***] [[Sub-section (3) omitted by s. 9(1) of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009), w.e.f. 1.6.2009, which was earlier as follows :'(3) An application for review of the valuation determined under sub-section (2) may, within a fortnight of such determination be preferred to the Chairman-in-Council.'.]]
