Section 36ZD in New Town, Kolkata Development Authority Act, 2007
36ZD. Payment of property tax in case of objection or appeal.
- If after the disposal of any appeal under section 36V, the valuation decided under section 36H or section 36U is altered, then-(a)any sum paid or deposited under section 36V in excess shall be refunded or allowed to be set-off against any present or future demand of the Development Authority under this Act; and(b)any deficiency shall be deemed to be an arrear of the property tax and shall be payable and recoverable as such:Provided that-(i)if any premises have, for the purposes of valuation under section 361 or section 36J, been for the first time valued or sub-divided or amalgamated with any other premises and an objection to the valuation thereof has been made under section 36S, the property tax shall, pending the final determination of the objection, be paid on such valuation;(ii)if, when such objection has been finally determined, such valuation is reduced, and if the property tax has already been paid thereon, the sum paid in excess shall be refunded or allowed to be set off against any present or future demand of the Development Authority under this Act; and(iii)in case of refund, if any, is to be made by the Development Authority to the assesses, such refund amount shall not accrue any interest thereon.
