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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(2) in New Town, Kolkata Development Authority Act, 2007

(2)Any expenditure incurred for the removal of any projection, obstruction or encroachment referred to in sub-section (1) shall be recovered as an arrear of land revenue from the person who erects or sets up such projection, obstruction or encroachment.