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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(c) in New Town, Kolkata Development Authority Act, 2007

(c)the Development Authority shall not transfer any immovable property vested in it by virtue of this Act, but shall cause the same to be maintained; controlled and regulated in accordance with the provisions of this Act and the rules and the regulations made thereunder: