Section 36U in New Town, Kolkata Development Authority Act, 2007
36U. Hearing of objections.
(1)Objections filed under section 36S, shall be entered in a register maintained for the purpose in such manner as may be specified.(2)On the date, time and place specified under sub-section (3), or sub-section (4), of section 36Q and after giving the person filing the objections an opportunity of being heard, either in person or through an authorized agent, the officer appointed under section 36T, shall determine the objections.(3)When an objection has been determined, the order in this behalf shall be recorded in the register maintained under sub-section (1) with the date, and a copy of the order shall be supplied within thirty days thereof to the person filing the objection in such form and manner as may be specified.(4)The procedure of hearing and disposal of objections shall be such as may be specified.(5)The valuation fixed after determination of objection under this section, shall take effect from the quarter in which such valuation would have taken effect and shall continue to remain in force during the period such valuation would have remained in force, had no objection been filed.
