Section 77(1) in New Town, Kolkata Development Authority Act, 2007
(1)Every person submitting an application with building plan ora work to which such application relates shall,within one month after the completion of erection of such building or execution of such, work, deliver or send or cause to be delivered or sent to the Development Authority a notice, in writing, of such completion accompanied by a certificate in such Form as maybe prescribed and shall give to the Development Authority all necessary facilities for inspection of such building or work.
