Section 35 in New Town, Kolkata Development Authority Act, 2007
35. Levy assessment and recovery of development charge.
(1)The Development Authority May, with the previous sanction of the State Government, levy a charge, to be called deVelopment charge, for having carried out, or for carrying out in future, any work of development in the area of New Town, Kolkata.(2)Subject to the provisions of sub-section (1), the development charge shall be assessed, and shall be leviable, on the owner or the occupier of any land within the, jurisdiction of the Development Authority, at such rate as may be determined by the Development Authority.(3)The development charge under this section shall be the first charge upon the land as aforesaid-after land-revenue and shall be recoverable as an arrear of land-revenue.(4)The development charge realized by the Development Authority under this section shall be credited to the Development Fund, and the Development Authority shall have the power to incur expenditure from the Development Fund from time to time on any work of development in the area of New Town, Kolkata.
