(2)The Chairman-in-Council shall cause a general valuation of all the holdings in a municipal area in accordance with the provisions of this Chapter as soon as possible after the constitution of a new municipal area and at periodic intervals in the case of all other municipal areas, so as to ensure that there is a revision of annual valuation of all municipal holdings at the termination of successive period of [five years] [Substituted by section 7 of the West Bengal Municipal (Amendment) Act. 2003 (West Bengal Act 13 of2003), w.e.f. 1.10.2003 for 'six years'.] :Provided that it shall be lawful to divide a municipal area into groups of wards so that periodic assessment at the interval of [five years] [Substituted by section 7 of the West Bengal Municipal (Amendment) Act. 2003 (West Bengal Act 13 of 2003), w.e.f. 1.10.2003 for 'six years'.] takes place in each such group instead of the entire municipal area at a time.[110. Preparation of valuation and assessment list. - (1) The general valuation of holding under this Chapter shall be made, unless otherwise directed by the State Government, under the West Bengal Valuation Board Act, 1978 (West Ben. Act LVII of 1978), and the preparation of valuation list, amount of property tax determined under section 96 on the basis of such valuation list, and disposal of applications for hearing objections shall abide by the provisions of that Act.
