West Bengal Central Valuation Board Act, 1978

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary of the 5th February, 1979. An Act to provide for a [****] [Word 'Central' omitted by W.B. Act 17 of 2002.] Valuation Board and Valuation Authorities for the purpose of valuation of lands and buildings in West Bengal. Whereas it is expedient to establish a [****] [Word 'Central' omitted by W.B. Act 17 of 2002.] Valuation Board and Valuation Authorities for the purpose of valuation of lands and buildings in West Bengal; It is hereby enacted as follows :-

Act number

Act 57 of 1978

Year

1978

Enacted on

05-02-1979

In force from

5 February 1979

Jurisdiction

West Bengal State Act

Subjects

Land And Property, Taxation, Administrative Law

Read the full text of West Bengal Central Valuation Board Act, 1978 section by section on LawLens.

Official source: India Code