Section 36K(5) in New Town, Kolkata Development Authority Act, 2007
(5)The Chairman shall, upon an application made in this behalf by an owner, lessee or sub-lessee or occupier of any land or building and upon payment of such fees as may be determined by the Development Authority by the regulations, furnish information to such person regarding the apportionment of the property tax of such land or building among the several occupiers within such land or building for the current period or the period immediately proceeding:Provided that nothing in this sub-section shall prevent the Development Authority from recovering the dues from any such person.D. Assessment
