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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of West Bengal - Subsection

Section 85(2) in New Town, Kolkata Development Authority Act, 2007

(2)If such owner or occupier makes persistent default in carrying out an order made in this behalf, the Development Authority may itself carry out the work and recover the cost thereof from the owner or the occupier of the building, as the case may be.