Section 11 in The West Bengal Valuation Board Act, 1978
11. [ Publication of final valuation list. [Section 11 first Substituted by W.B Act 7 of 1994, then facing some amendments by W.B. Acts 16 of 1995 and 17 of 2002, again Substituted by W.B. Act 16 of 2007 and finally Substituted by W.B. Act 4 of 2009. Previous section 11 was as under : '11. Publication of final valuation list.-When the applications under subsection (2) of section 9A, if any, have been determined, the Board shall prepare a final valuation list and shall give public notice of the place or places where such list may be inspected and the valuation together with the amount of property tax thereon as recorded in the final valuation list shall be conclusive.'.]
- When the application under sub-section (2) of section 9A, if any, has been determined, the Board shall prepare a final valuation list and shall give public notice of the place or places where such list may be inspected, and such valuation list shall be the final valuation list, and shall become operative from the date or quarter succeeding last date or quarter upto which the previous valuation list was valid.]
