Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36H(1)] [Section 36H] [Entire Act]

State of West Bengal - Subsection

Section 36H(1)(e) in New Town, Kolkata Development Authority Act, 2007

(e)on receipt of the recommendations of the Property Valuation Committee under clause (d), a draft scheme, for the purpose of specifying the base unit area value and the values pertaining to the multiplicative factors, shall be published by the Development Authority in the Official Gazette and also in two leading newspapers, of which one shall be in the vernacular intelligible to the residents of the area concerned, and also on website of the Development Authority and a copy of the said notification shall also be placed in the conspicuous places in the-offices of the Development Authority;