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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(1) in New Town, Kolkata Development Authority Act, 2007

(1)No person shall, without any authority in that behalf, remove earth, sand or other material form or deposit any matter in, or make any encroachment on, any land vested in the Development Authority or in any way obstruct such land.