Section 36M(2) in New Town, Kolkata Development Authority Act, 2007
(2)The Chairman may cause any revision to be made in the annual valuation of any land or building in the following cases:-(a)when the nature of occupancy changes; or(b)when the nature of its use changes; or(c)when a new building is erected or an existing building is redeveloped or substantially altered or improved during the period, the annual valuation remains in force; or(d)when, on an application made in writing by the owner or the person liable to pay its property tax, it is established that during the period of the annual valuation remaining in force its values has been reduced by reason of any substantial demolition or has suffered depreciation from any accident or any calamity proved to the satisfaction of the Chairman to have been beyond the control of such owner or such person; or(e)when any land or building or portion thereof, is acquired by purchase or otherwise by the State Government or the Development Authority or any statutory body mentioned in clause (a) of sub-section (9) of section 36D during the period of the annual valuation remaining in force; or(f)when any land or building or portion thereof, is sold or otherwise transferred by the State Government or the Development Authority or any statutory body mentioned in clause (a) of sub-section (9) of section 36D:Provided that all land for roads and other public purposes shall be excluded from such revaluation; or(g)when, upon the acquisition or transfer of any land or building in part, a residual portion remains; or(h)when it becomes necessary so to do for any other reason to be recorded in writing.
