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 36M(2)] [Section 36M] [Entire Act] State of West Bengal - Subsection Section 36M(2)(g) in New Town, Kolkata Development Authority Act, 2007 (g)when, upon the acquisition or transfer of any land or building in part, a residual portion remains; or