Section 36C in New Town, Kolkata Development Authority Act, 2007
36C. Taxes to be levied by the Development Authority.
(1)The Development Authority shall, for the purposes of this Act, have the Power to levy property tax on land and building within New Town.(2)The levy, assessment and collection of taxes mentioned in sub-section (1) shall be in accordance with the provisions of this Act and the rules and the regulations made thereunder and such levy, assessment and collection of taxes under this Chapter may be made electronically or otherwise in such manner as may be prescribed by the rules, or specified by the regulations.B. Property tax on land and building
