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State of West Bengal - Section
Section 10 in The West Bengal Valuation Board Act, 1978
10.
[************]| Section 10 omitted by W.B. Act 7 of 1994, which as under :'10. Publication of the draft valuation list.- (1) When the valuation under section 9 of the lands and buildings in any area has been completed, the Board shall cause such valuation and the amount of consolidated rate thereon to be entered in a list.(2) The Board shall publish the valuation list in such manner as may be prescribed and shall specify a date within which objections to the list may be filed.(3) After the expiry of the date specified in sub-section (2) and within such period thereafter as may be prescribed, the objection shall be determined, after giving the objector an opportunity of being heard, by such officer or officers of the Board as it may specify in this behalf.(4) The objections shall be filed and determined in such manner as may be prescribed'. |