Section 32 in New Town, Kolkata Development Authority Act, 2007
32. Payment of certified amounts.
(1)Where an amount is certified, under sub-section (4) of section 25, to be due from any person, such amount shall be paid within three months from the date of certificate under that section.(2)When a person appeals to the State Government under the proviso to sub-section (4) of section 25, the amount shall, if any, as decided by the State Government, be paid within a period of not less than three months from the date of such decision, as the State Government may allow.(3)The amount shall, as decided under sub-sections (1) and (2), be recoverable by the Chairman.
