Section 36Q in New Town, Kolkata Development Authority Act, 2007
36Q. Public notice and inspection of assessment list.
(1)When a general revaluation under sub-section (1) of section 36M in any area of the Development Authority or part thereof, as the case may be, has been completed, the Development Authority shall cause the respective valuation to be entered in an assessment list in such form, and containing such particulars with respect of each land or building, as may be specified.(2)When the assessment list has been prepared, the Development Authority shall give public notice thereof and the place where the list or a copy thereof may be inspected and every person claiming to be the owner, lessee, sub-lessee or occupier of any land or building included in the list and any authorized agent of such person, shall be at liberty to inspect the list and to take extracts therefrom free of charge.(3)The Development Authority shall give public notice of the place, time and date, not less than one month after the preparation of the assessment list as aforesaid, when it will proceed to consider the annual valuations of lands and buildings entered in the assessment list, and in all cases in which any land or building is for the first time assessed, or the annual value of any land or building is increased, it shall also give written notice thereof to the owner or to any lessee, sub-lessee or occupier of such land or building and shall also specify in the notice the place, time and date, not less than one month thereafter, when it will proceed to consider such valuation.(4)Before making any revision of annual value under sub-section (2) of section 36M and clause (a), clause (b), and clause (c), of section 36R, the Development Authority shall give the owner, lessee, sub-lessee or occupier of any land or building, notice of not less than thirty days that it proposes to make the revisions and consider any objection which may be made by such owner, lessee, sub-lessee or occupier.Explanation. - A written notice under this section shall be deemed to be duly served if it is sent by post under certificate of posting to the owner or to any lessee, sub-lessee or occupier of any land or building and in such case, the date of the certificate of posting shall be deemed to be the date of service of the notice to the owner or to any lessee, sub-lessee or occupier of any land or building.
