Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of West Bengal - Subsection Section 48(4) in New Town, Kolkata Development Authority Act, 2007 (4)If the Development Authority grants permission under sub-section (3), it may require the applicant to execute an agreement in accordance with the proviso to sub-Section (1).
