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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(3) in New Town, Kolkata Development Authority Act, 2007

(3)The Development Authority shall consider all objections received within such period as it may fix in this behalf, and may then mike regulation determining a building-line or a street alignment or both a building-line and a street alignment for such public street.