Section 144(1) in New Town, Kolkata Development Authority Act, 2007
(1)Any person who has been served with a written notice under subsection (1) of section 143 in which a period for receiving objections has been specified may, within such period, deliver to the Development Authority or the officers of the Development Authority, as the ease may be, a written objection setting forth the reasons which he may desire to urge for the withdrawal or modification of such notice.
