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[Cites 0, Cited by 0] [Section 36Z] [Entire Act]

State of West Bengal - Subsection

Section 36Z(4) in New Town, Kolkata Development Authority Act, 2007

(4)In the case of any land or building or portion thereof which is not self-occupied and where the owner is refrained, by any law, order of the Government or order of a Court, from recovering the property tax due from the occupier or occupiers, such tax shall be recovered from the occupier or occupiers, as the case may be.