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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(3) in New Town, Kolkata Development Authority Act, 2007

(3)If any person wilfully or through negligence breaks, or causes any damage to, anything referred to in sub-section (1), he shall, in addition to any penalty to which he maybe subject under this Act, pay the expenses of repairing the damage so caused by him.Chapter-X Building