Section 109 in Bihar Coal Mining Area Development Authority Rules, 1988
109. Revision of assessments.
- New valuation and assessment list shall ordinarily be prepared, in the same manner as the original list, once in every five years. Subject to any alteration and amendment made in such list and to the result of any application made for the purpose, every valuation and assessment list shall be valid from the date on which the list takes effect in the area and until the first day of April next following the completion of a new list.
