Section 36S in New Town, Kolkata Development Authority Act, 2007
36S. Objections against valuation of assessment.
- Any objection to the annual value determined by the Development Authority under sub-section (1) or sub-section (2) of section 36M or clause (a), clause (b) and clause (c) of section 36R, shall be made by the owner or the person liable to pay the property tax, in writing, to the Development Authority and shall state in what respect the annual value is disputed.
