Section 110 in The Asansol Municipal Corporation Act, 1990.
110. [ Application for review. - [Section 110 substituted by W.B. Act 17 of 1995.]
(1)Any person who is dissatisfied with the assessment as appearing in the assessment list referred to in section 107 may prefer an application for review before the Corporation within a period of one month from the date of publication of such assessment list or service of written notice, as the case may be].(2)No such application for review shall be entertained unless the amount of property tax on the previous valuation of any land or building has been paid or deposited in the office of the Corporation before such application is filed and every such application shall stand rejected unless such amount of tax is continued to be paid or deposited in the office of the Corporation till such application is finally disposed of.
