Section 143(1) in New Town, Kolkata Development Authority Act, 2007
(1)When, under this Act or the rules or the regulations made thereunder, any requisition or order is made by a written notice issued to any person or persons by the Chairman or any officer of the Development Authority, such authority or officer shall specify in such notice a period within which-(a)such requisition or order shall be complied with, and(b)any written objection thereto shall be received by such authority or officer.
