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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(2) in New Town, Kolkata Development Authority Act, 2007

(2)Subject to the provisions of sub-section (1), the development charge shall be assessed, and shall be leviable, on the owner or the occupier of any land within the, jurisdiction of the Development Authority, at such rate as may be determined by the Development Authority.