Section 127A in West Bengal Municipal Corporation Act, 2006
127A. [ Fast Track Settlement Committee. [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
- In exercising the powers vested under section 127, for the cases where annual value of any land or building determined under the heading "B. Rating and valuation" of this chapter exceeds such amount as may be decided by the Corporation through regulation, the Commissioner may refer the same-to a Committee, namely Fast Track Settlement Committee, to be constituted by the State Government for the purpose of examination and recommendation, if any, for carrying out the purposes of section 127.
