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[Cites 0, Cited by 0] [Section 36L(2)] [Section 36L] [Entire Act]

State of West Bengal - Subsection

Section 36L(2)(d) in New Town, Kolkata Development Authority Act, 2007

(d)shall, subject to the other provisions of this Chapter, remain in force in respect of any area of the Development Authority for a period of five years from the date of publication of scheme, irrespective of any alteration during such period in the numbers or boundaries of such area; and