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[Cites 0, Cited by 0] [Section 151(2)] [Section 151] [Entire Act]

State of West Bengal - Subsection

Section 151(2)(i) in New Town, Kolkata Development Authority Act, 2007

(i)to communicate without delay to the Chairman or any officer of the Development Authority any information which he receives in respect of any design to commit, or any commission of, any offence under this Act or the rules or the regulations made thereunder, and