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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(4) in New Town, Kolkata Development Authority Act, 2007

(4)The development charge realized by the Development Authority under this section shall be credited to the Development Fund, and the Development Authority shall have the power to incur expenditure from the Development Fund from time to time on any work of development in the area of New Town, Kolkata.