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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of West Bengal - Subsection

Section 114(4) in West Bengal Municipal Act, 1993

(4)The Chairman-in-Council shall, thereafter, finalise, as soon as may be, the valuation and assessment and make addition of such valuation and assessment to the assessment list, and such addition shall remain in force for the unexpired portion of the period during which the assessment list remains in force.