Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act] State of West Bengal - Subsection Section 99(1)(b) in New Town, Kolkata Development Authority Act, 2007 (b)if any tax or rate or fee or charge in respect of the premises is arrear for more than six months; or