Section 136 in New Town, Kolkata Development Authority Act, 2007
136. Notice for entry.
- Save as otherwise provided in this Act or the rules or the regulations made thereunder, no land or building shall be entered without giving the owner or the occupier thereof as the case may be, not less than twenty-four hours written notice of the intention to make such entry:Provided that no such notice shall be necessary if the Chairman considers, for reasons to be recorded in writing, that there is immediate urgency for such entry and the service of a written nonce may defeat its purpose.B. Public notices and advertisements
