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[Cites 0, Cited by 0] [Section 137B] [Entire Act]

State of West Bengal - Subsection

Section 137B(4) in New Town, Kolkata Development Authority Act, 2007

(4)The Chairman may, if in his opinion the proposed site for any advertisement is unsuitable from the consideration of public safety, traffic hazards, aesthetic design, or obstruction of the view of, or harmony with, any heritage building, refuse a licence or refuse to renew any existing licence.