Section 48(2) in New Town, Kolkata Development Authority Act, 2007
(2)If the Development Authority refuses to grant the permission to add to any building on the ground that the proposed site falls wholly or in part within a street alignment referred to in section 47, and if such site or the portion thereof which falls within such alignment is not acquired by the Development Authority within one year after the date of such refusal, it shall pay reasonable compensation to the owner of the site.
