Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 153 in New Town, Kolkata Development Authority Act, 2007 153. Validity of notices and other documents. - No notice, order, requisition, written permission or any other document issued under this Act shall be invalid merely by reason of defect of Form.
