Section 92 in The Howrah Municipal Corporation Act, 1980
92. Municipal Assessment Book.
(1)The annual value of lands and buildings as determined under this Act shall be entered in the Municipal Assessment Book.(2)The Municipal Assessment Book shall be maintained in such form and in such manner as may be prescribed.(3)The Municipal Assessment Book duly authenticated in the manner prescribed shall be kept in the office of the Corporation and shall be open for inspection free of charge and extracts therefrom shall be made available on payment of such fee as may be prescribed.(4)The Municipal Assessment Book may be printed and published for every ward of the Corporation and made available for sale to the public in such form and in such manner as may be prescribed.
