Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(1)(a) in New Town, Kolkata Development Authority Act, 2007

(a)the erection of any building-
(i)has been commenced without obtaining sanction or permission under this Act, or
(ii)is being carried on or has been completed otherwise than in accordance with the sanction accorded, or the permission granted, under this Act, or after such sanction or permission has been lawfully withdrawn, on
(iii)is being carried on, or has been completed in contravention of any provision of this Act or the rules or the regulations made thereunder, or