Section 59(3) in New Town, Kolkata Development Authority Act, 2007
(3)If the Development Authority fails to issue any order under sub-section (2) within the specified period, the person giving notice shall be entitled to lay out and make the proposed street in such manner as may have been specified in the notice under sub-section(1)and in a manner not inconsistent with any provision of this Act or any rules or regulations for the time being in force.
