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 35] [Entire Act] State of West Bengal - Subsection Section 35(3) in New Town, Kolkata Development Authority Act, 2007 (3)The development charge under this section shall be the first charge upon the land as aforesaid-after land-revenue and shall be recoverable as an arrear of land-revenue.
