Section 36D(9)(a) in New Town, Kolkata Development Authority Act, 2007

[Cites 0, Cited by 0] [Section 36D(9)] [Section 36D] [Entire Act]

State of West Bengal - Subsection

Section 36D(9)(a) in New Town, Kolkata Development Authority Act, 2007

(a)land owned by or belonging to-

(i)the Kolkata Metropolitan Development Authority constituted under the West Bengal Town and Country (Planning and Development) Act, 1979, (West Ben. Act XIII of 1979) or

(ii)the West Bengal Infrastructure Development Corporation established under the West Bengal Infrastructure Development Corporation Act, 1974, (West Ben. Act XXV of 1974) or

(iii)the West Bengal Housing Board constituted under the West Bengal Housing Board Act, 1972, (West Ben. Act XXXII) or

(iv)such other statutory body as may be notified by the State Government in this behalf from time to time, for the purposes of development schemes in accordance with the published or approved plans but not put to such use,

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 36D(9)(a) in New Town, Kolkata Development Authority Act, 2007