Section 635A in Kolkata Municipal Corporation Act, 1980
635A. [ Special provision for municipalities included within Kolkata.- Notwithstanding anything contained in this Act, any assessment of lands and buildings in respect of the whole or any area included within the limits of Kolkata, which, immediately before the coming into force of this Act, was comprised in any municipality, shall continue to remain in force until assessment in respect of such lands and buildings is made under this Act, and the payment of the consolidated rate, or of any amount entered in the preceding assessment list, for any such land or building for any period prior to the 1st day of April, 1984 shall be made in accordance with the provisions of the Bengal Municipal Act, 1932 (Bengal Act XV of 1932) :
Provided that any application for review under section 148 of the Bengal Municipal Act, 1932 of the assessment as aforesaid pending before the Commissioners of any such municipality immediately before the coming into force of this Act shall be determined in accordance with such order as the State Government may make from time to time, and the payment of the amount assessed after such determinations shall be made in accordance with the provisions of that Act.] [Inserted By Section 3 of the Calcutta Municipal Corporation (Amendment) Act 1984 (West Bengal Act, VIII of 1984), w.r.e.f 11.1.1984.]
