Section 36Y(3) in New Town, Kolkata Development Authority Act, 2007
(3)Any person on whom a notice of amendment is served under sub-section (3) may file an objection in writing to the Chairman at least three days before the date fixed in the notice and the provisions of sections 36S to 36W, shall mutatis mutandis apply, to such objections.G. Incidence and payment of property tax an land and building
