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[Cites 0, Cited by 0] [Section 161(2)] [Section 161] [Entire Act]

State of West Bengal - Subsection

Section 161(2)(c) in New Town, Kolkata Development Authority Act, 2007

(c)For not less than one month during such period, a copy of such draft shall be kept in the office of the Development Authority for public inspection and any person shall be permitted at any reasonable time to peruse such draft, free of charge.