Section 48(1)(a) in New Town, Kolkata Development Authority Act, 2007

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State of West Bengal - Subsection

Section 48(1)(a) in New Town, Kolkata Development Authority Act, 2007

(a)not to claim compensation in the event of the, Development Authority at any time thereafter acquire calling upon him or such successor-in interest, by a notice, in writing, to remove any addition made to any building in pursuance of such permission, or any portion thereof, and

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State of West Bengal - Subsection

Section 48(1)(a) in New Town, Kolkata Development Authority Act, 2007