Section 138 in New Town, Kolkata Development Authority Act, 2007
138. Proof of consent etc. of the Chairman of the Development Authority or any officer of the Development Authority.
- Wherever under this Act or the rules or the regulations made thereunder the doing, or the omission to do, or the validity of, anything depends upon the approval, sanction, consent, concurrence, declaration, opinion or satisfaction of-(a)any member of the Development Authority, or(b)the chairman or any officer of the Development Authority, as the case may be, written document signed,-(i)in the case referred to in clause (a), by the Chairman, and(ii)in die case referred to in clause (b), by the Chairman or such officer of the Development Authority,purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction, shall be sufficient evidence thereof.D. Notices, etc.
