Section 36I in New Town, Kolkata Development Authority Act, 2007
36I. Annual valuation of land or building belonging to various statutory bodies.
- The annual value of any lands or buildings belonging to the State Government or any of the statutory bodies mentioned in clause (a) of sub-section (9) of section 36D , shall be deemed to be five per centum of the cost of acquisition thereof, subject to any revision made in this behalf by the State Government on an application by any such body or by the Development Authority.Explanation. - For the purpose of this section, the cost of acquisition shall mean,-(i)in the case of any land or building acquired under the Land Acquisition Act, 1894, or any other law enacted for acquisition of land, the value of such land or building as determined under the Land Acquisition Act, 1894, (1 of 1894), or any other law enacted for acquisition of land;(ii)in the case of any land or building acquired by private treaty, the purchase price of such land or building;(iii)in the case of any land or building belonging to the State Government or any of the statutory bodies mentioned in clause (a) of sub-section (9) of section 36D, such amount as may be determined under the provisions of the Act governing such body or of any other law in force for the time being and applicable to such body.
