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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(2) in New Town, Kolkata Development Authority Act, 2007

(2)The Development Authority may require the amount necessary for the execution of any work under this section and other charger or fees, if any, to be paid or deposited before such work is executed by it.