Section 36K(4) in New Town, Kolkata Development Authority Act, 2007
(4)A newly constructed building shall become assessable from the quarter following the date of issue of the occupancy certificate under the provision of this Act:Provided that if such building is occupied before the issue of the occupancy certificate in contravention of the provisions of this Act, such building shall be liable for assessment from the quarter following the date of its occupation and notwithstanding any other action that may be taken under this Act, such building shall not get the benefit of the rebate in the property tax under sub-section (5) of section 36D.
