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 36U] [Entire Act] State of West Bengal - Subsection Section 36U(4) in New Town, Kolkata Development Authority Act, 2007 (4)The procedure of hearing and disposal of objections shall be such as may be specified.
