Section 182A(2) in Kolkata Municipal Corporation Act, 1980
(2)Such owner or person shall furnish to the Municipal Commissioner a return of self-assessment in such form, and in such manner, as may be prescribed. [***] [Omitted 'Every such return shall be accompanied by proof of payment of such property tax and interest, if any.' by Act No. 32 of 2017, dated 15.9.2017]
