Section 174(3) in Kolkata Municipal Corporation Act, 1980
(3)[ Notwithstanding anything contained in the foregoing provisions of this section, so long as annual valuation of land and building is not determined in accordance with the provisions of this section, the annual valuation of land and building shall be determined under the provisions of this Act, as were in force prior to the commencement of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), and shall be deemed to be the annual value in force until an annual valuation is enforced after final publication of the scheme :Provided that the annual valuation of any land measuring more than five cottahs and which is not built upon shall be fixed at seven per cent. of the estimated market value of the land, and if the land contains an area of five cottahs or less and is not built upon, the annual valuation shall be fixed at two and half per cent. of the estimated market value thereof.] [Inserted by the Kolkata Municipal Corporation (A) Act, 2008. (West Bengal Act 22 of 2008), w.e.f. 1.10.2008.]
