Section 19(1) in The West Bengal Valuation Board Act, 1978
(1)[The Calcutta Municipal Corporation, the Howrah Municipal Corporation,] [Words Substituted for the words 'The Corporation of Calcutta,' by W.B. Act 7 of 1994.] [the Siliguri Municipal Corporation, the Asansol Municipal Corporation, the Chandernagore Municipal Corporation, the Municipality or other local authority of any area,] [Words Substituted for the words 'the Municipal Corporation of Chandernagore, the Commissioners of municipality or local authority of any area,' by W.B. Act 16 of 1995.] as the case may be, in respect of which notification under sub-section (1) of section 9 has been made, [may in each year pay] [Words Substituted for the words 'shall in each year pay' by W.B. Act 17 of 2002.] to the Board such proportion of the expenditure incurred by the Board on account of the valuation and assessment, as the annual value of [holdings in Calcutta, Howrah,] [Words Substituted for the words 'holdings in Calcutta,' by W.B. Act 40 of 1984.] [Siliguri, Asansol or Chandernagore or within the jurisdiction of the Municipality or the other local authority,] [Words Substituted for the words 'Chandernagore, the municipality or within the jurisdiction of the local authority,' by W.B. Act 16 of 1995.] as the case may be, bears to the aggregate of the annual value of the total number of holdings in the concerned area.
