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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(4) in New Town, Kolkata Development Authority Act, 2007

(4)For the purpose of enabling any notice, bill, summons, requisition or other document to be served on the owner of any premises, the Chairman may, by notice in writing, require the occupier of such premises to state the name and address of the owner thereof.