Section 182A(3) in Kolkata Municipal Corporation Act, 1980
(3)[ The payment of such property tax and interest up to the current quarter, if any, shall be made, and such return shall be furnished, [within such time as the Corporation may, by order, determine] [Sub-section (3) substituted by section 10(2) of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007.] of the date of final publication of the scheme under section 174.]
