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 51(1)] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(1)(b) in New Town, Kolkata Development Authority Act, 2007

(b)remove any materials or goods or any movable property which has, without its permission, been deposited in a public street or in, over, above or upon any house-gully or any public sewer, drain, aqueduct, water-course or ghat, or which remains so deposited; when the period covered by any permission given in this behalf has expired, whether or not the offender-is prosecuted under this Act or the rules or the regulations made thereunder.