Section 187 in The Calcutta Municipal Corporation Act, 1980
187. Appointment of an officer to hear objections. -
(1)[The Corporation shall, with the approval of the State Government, appoint an officer on such terms and conditions as the state Government] [Words substituted by W.B. Act 21 of 1988.] may determine to hear and determine the objections to the annual valuations of lands or buildings entered in the assessment list.(2)The officer appointed under sub-section (1) shall be paid from the Municipal Fund such salary and allowances as the State Government may determine.(3)The officer as aforesaid may make such queries and observations in relation to any entry in the assessment list and call for such records, returns and explanations as he thinks fit.(4)Every such query and observation shall be promptly taken into consideration by the officer of the Corporation to whom it may be addressed and shall be returned by him with the necessary records, returns and explanations.
