Section 188 in The Calcutta Municipal Corporation Act, 1980
188. Hearing of objections. -
(1)Objections filed under section 186 shall be entered in a register maintained for the purpose in such manner as may be prescribed.(2)On the date, time and place specified under sub-section (3) or subsection (4) of section 184 and after giving the person filing the objections an opportunity of being heard, either in person or through an authorised agent, the officer appointed under section 187 shall determine the objections.(3)When an objection has been determined, the order in this behalf shall be recorded in the register maintained under sub-section (1) with the date, and a copy of the order shall be supplied within [thirty days] [Words substituted by W.B. Act 21 of 1988.] thereof [to the person filing the objection] [Words substituted by W.B. Act 13 of 1984.] in such form and manner as may be prescribed.(4)The procedure for hearing and disposal of objections shall be such as may be prescribed.(5)The valuation fixed after determination of objection under this section shall take effect from the quarter in which such valuation would have taken effect and shall continue to remain in force during the period such valuation would have remained in force, had no objection been filed.
