Section 144 in New Town, Kolkata Development Authority Act, 2007
144. Submission of objections to comply with notice.
(1)Any person who has been served with a written notice under subsection (1) of section 143 in which a period for receiving objections has been specified may, within such period, deliver to the Development Authority or the officers of the Development Authority, as the ease may be, a written objection setting forth the reasons which he may desire to urge for the withdrawal or modification of such notice.(2)Every such objection shall be placed before the Chairman for determination.F. Recovery of expenses
