Section 137D in New Town, Kolkata Development Authority Act, 2007
137D. Permission of Development Authority to become void in certain cases.
The permission granted under section 137A shall become void-(a)if the advertisement contravenes any regulations made under this Act; or(b)if any material change is made in the advertisement or any part thereof without the previous permission of the Development Authority; or(c)if the advertisement or any part thereof falls otherwise than through accident; or(d)if due to the work by Government, Development Authority or by any statutory authority, the advertisement has to be displaced.
