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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36ZD] [Entire Act] State of West Bengal - Subsection Section 36ZD(b) in New Town, Kolkata Development Authority Act, 2007 (b)any deficiency shall be deemed to be an arrear of the property tax and shall be payable and recoverable as such:
