Section 9 in GIDC BULSAR (EXPANDED) NOTIFIED AREA CONSOLIDATED TAX RULES, 1991
9. When notice in writing to be given. :-
It shall be the duty of the owner of a building or land to give a notice in writing to the Notified Area Officer within one month:(a)in case a building is newly erected of constructed,(b)in case a building which has been already assessed is either enlarged, rebuilt, reconstructed, on additions and alterations are made thereto, or is otherwise improved so as to raise its capital value.(c)in case a building or land which has already been assessed is divided,(d)in case a building is wholly or in part demolished or destroyed by fire or has fallen down or is otherwise deprived of letting value.
