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[Cites 0, Cited by 0] [Section 36M(2)] [Section 36M] [Entire Act]

State of West Bengal - Subsection

Section 36M(2)(d) in New Town, Kolkata Development Authority Act, 2007

(d)when, on an application made in writing by the owner or the person liable to pay its property tax, it is established that during the period of the annual valuation remaining in force its values has been reduced by reason of any substantial demolition or has suffered depreciation from any accident or any calamity proved to the satisfaction of the Chairman to have been beyond the control of such owner or such person; or