Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kolkata Municipal Corporation (Amendment) Act, 2008 22 of 2008 [01 October 2008] CONTENTS 1. Short title and commencement 2. Amendment of section 174 of West Ben. Act LIX of 1980 3. Amendment of section 351 4. Amendment of section 544 Kolkata Municipal Corporation (Amendment) Act, 2008 22 of 2008 [01 October 2008] PREAMBLE An Act to amend the Kolkata Municipal Corporation Act, 1980. Whereas it is expedient to amend the Kolkata Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980), for the purposes and in the manner hereinafter appearing; It is hereby enacted in the Fifty-ninth Year of the Republic of India, by the Legislature of West Bengal, as follows :- 1. Published in the Kolkata Gazette, Extraordinary, Part III, dated 11th September, 2008, vide Notification No. 1440-L, dated 11.9.2008. 1. Short title and commencement :- (1) This Act may be called the Kolkata Municipal Corporation (Amendment) Act, 2008. (2) This section shall come into force at once; and the remaining provisions of this Act shall come into force on such date or dates as the State Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act. 2. Amendment of section 174 of West Ben. Act LIX of 1980 :- I n section 174 of the Kolkata Municipal Corporation Act, 1980 (hereinafter referred to as the principal Act), after sub-section (2), the following subsection shall be inserted :- "(3) Notwithstanding anything contained in the foregoing provisions of this section, so long as annual valuation of land and building is not determined in accordance with the provisions of this section, the annual valuation of land and building shall be determined under the provisions of this Act, as were in force prior to the commencement of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Ben. Act XXXII of 2006), and shall be deemed to be the annual value in force until an annual valuation is enforced after final publication of the scheme : Provided that the annual valuation of any land measuring more than five cottahs and which is not built upon shall be fixed at seven per cent. of the estimated market value of the land, and if the land contains an area of five cottahs or less and is not built upon, the annual valuation shall be fixed at two and half per cent, of the estimated market value thereof.". 3. Amendment of section 351 :- In section 351 of the principal Act, for the words "ten metres", the words "nine metres" shall be substituted. 4. Amendment of section 544 :- In section 544 of the principal Act, for the words "or employee of the Corporation", wherever they occur, the words "or employee of the Corporation or any person or persons or agents of the Corporation" shall be substituted.