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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of West Bengal - Subsection

Section 164(2) in New Town, Kolkata Development Authority Act, 2007

(2)Any rules or regulations made under this Act may further pro vide that the offender shall be required to remedy, in so far as such remedy lies in his power, the mischief, if any, caused by the contravention of any rules or regulations made under this Act.