Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act] State of West Bengal - Subsection Section 113(1)(g) in West Bengal Municipal Act, 1993 (g)when the valuation or assessment has been set aside or declared void by an order of the Court necessitating revaluation or reassessment of a holding; or