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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(2) in New Town, Kolkata Development Authority Act, 2007

(2)If the notice under sub-section (1) is not duly, complied, with, the Chairman may, with the assistance of the police or any employee of the Development Authority, if necessary, take such steps as he may deem fit to stop the continuance of such erection or other work, as the case may be.