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] [Entire Act] State of West Bengal - Section Section 162 in New Town, Kolkata Development Authority Act, 2007 162. Refutations to be subject to approval of State Government. - No regulations made by the Development Authority under this Act shall have any validity unless and until is approved by the State Government.
