Section 183A in New Town, Kolkata Development Authority Act, 2007
183A. [ Recovery of taxes. [Inserted by West Bengal Act No. 16 of 2016, dated 20.1.2017.]
Save as otherwise provided in this Act, any tax levied under this Act may be recovered in accordance with any of the following procedures and in such manner as may be specified:-(a)by presenting a bill, or(b)by serving a notice demand in such form as may be determined by regulation by the Development Authority, or(c)in case of property tax on land and buildings, by the attachment of rent due in respect of the land and buildings, or(d)by a certificate under the Bengal Public Demands Recovery Act, 1913.]
