Section 36Q(1) in New Town, Kolkata Development Authority Act, 2007
(1)When a general revaluation under sub-section (1) of section 36M in any area of the Development Authority or part thereof, as the case may be, has been completed, the Development Authority shall cause the respective valuation to be entered in an assessment list in such form, and containing such particulars with respect of each land or building, as may be specified.
