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] [Section 144] [Entire Act] State of West Bengal - Subsection Section 144(2) in New Town, Kolkata Development Authority Act, 2007 (2)Every such objection shall be placed before the Chairman for determination.F. Recovery of expenses
