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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

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

(2)The amenity charge realized by the Development Authority under this section shall be credited to the Development Fund, and the Development Authority shall have the power to incur expenditure from the Development Fund from time to time for the purpose of providing better amenity to any area within New Town, Kolkata.