Section 197(I) in Kolkata Municipal Corporation Act, 1980
(I)if any premises have, for the purposes of valuation under section 179 or section 180, 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 186, then the property tax shall, pending the final determination of the objection, be paid on such valuation;
