Section 115 in The Chandernagore Municipal Corporation Act, 1990
115. Amendment and alteration of assessment list.
(1)Notwithstanding anything contained in this Chapter or in any other law for the time being in force, the Corporation may, for reasons to be recorded in writing, at any time, direct alteration and amendment of the assessment list in any of the following cases:(a)when the ownership of holding changes; or(b)when any tenancy or any rent in respect of the holding changes; or(c)when the nature of use of the holding changes; or(d)when the land or building comprised in the holding has been redeveloped or substantially altered or improved during the period the annual valuation remains in force; or(e)when the holding has been acquired by purchase or otherwise by the State Government during the period the annual valuation remains in force; or(f)when the valuation or assessment has been set aside or declared void by an order of the Court necessitating re-valuation or reassessment of a holding;(g)when it has been discovered that the holding has been grossly undervalued by reasons of any fraud, mis-representation, mistake or error; or(h)when an alteration has been necessitated to correct any obvious clerical or arithmetical error.(2)No amendment or alteration of an assessment shall be made without giving the person affected an opportunity of being heard.(3)Any revision in the annual valuation of any holding or portion thereof as well as the assessment consequent on such revision shall come into force from the beginning of a quarter of a year immediately following an order passed in this behalf by the appropriate authority, and shall remain in force for the unexpired portion of the period during which but for such amendment or alteration such annual valuation would have remained in force.
