Section 110 in The Chandernagore Municipal Corporation Act, 1990
110. Publication of assessment list.
(1)When an assessment list is prepared or [revised by the Corporation, it] [Words substituted by West Bengal Act 17 of 1995.] shall cause the [* *] [Word omitted by West Bengal Act 17 of 1995.] assessment list to be published by public notice of the place where the list may be available for inspection.(2)In all cases in which any property is for the first time assessed or the assessment is increased, the Corporation shall also give a written notice thereof to the owner or occupier of the property if known.(3)[ Such assessment list shall take effect from the beginning of the quarter of a year immediately following its publication.] [Sub-section (3) inserted by West Bengal Act 17 of 1995.]
