46. Furnishing of copy of, or extracts from, the Municipal Assessment Book. -
The [Commissioner of the Corporation] [Words substituted by Ben. Act 1 of 1939 and W. B. Act 32 of 1955, respectively.], and the Chairman of any Municipality constituted under the Bengal Municipal Act, [1932] [Figures substituted by Ben. Act 1 of 1939.], in any part of which this section is for the time being in force, shall, respectively, furnish the Chairman, at his request, with a copy of, or extracts from, the municipal assessment-book at such charges as may be field by rule made under section 137.
