Section 146 in New Town, Kolkata Development Authority Act, 2007
146. Compensation to be paid for damage to property of Development Authority.
- Any person who has been convicted of an offence punishable under this Act or the rules or die regulations made thereunder shall, without prejudice to any punishment to which he may subject, be liable to pay such compensation for any damage to any property of the Development Authority resulting from such offence as the Development Authority may consider reasonable.
