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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1) in New Town, Kolkata Development Authority Act, 2007

(1)The Development Authority May, with the previous sanction of the State Government, levy a charge, to be called deVelopment charge, for having carried out, or for carrying out in future, any work of development in the area of New Town, Kolkata.