Section 36T in New Town, Kolkata Development Authority Act, 2007
36T. Appointment of an officer to hear objections.
(1)The Development Authority shall, with the approval of State Government, appoint an officer on such terms and conditions as the State Government may determine to hear and determine the objections to the annual valuation of lands or buildings entered in the assessment list.(2)The officer appointed under sub-section (1), shall be paid from the Development Fund such honorarium as the State Government may determine.(3)The officer, as aforesaid, may make such queries and observations in relation to any entry in the assessment list and call for such records, returns and explanations as he thinks fit.(4)Every such query and observation shall be promptly taken into consideration by the officer of the Development Authority to whom it may be addressed and shall be returned by him with the necessary records, returns and explanations.
