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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(1)(c) in New Town, Kolkata Development Authority Act, 2007

(c)if, after receipt of a written notice from the Chairman requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the water to be used, in contravention of the provisions of this Act or the rules or the regulations made thereunder, he continues to do so; or