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[Cites 0, Cited by 0] [Section 36N] [Entire Act]

State of West Bengal - Subsection

Section 36N(3) in New Town, Kolkata Development Authority Act, 2007

(3)Every owner or occupier of any land or building referred to in the public notice under sub-section (1) or sub-section (2), shall be bound to comply with such notice and to furnish a return with a declaration that the statement made therein is correct to the best of his knowledge and belief.