Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(b) in New Town, Kolkata Development Authority Act, 2007

(b)the Development Authority, with, the prior. approval of the State Government may, for valuable consideration, let out on,hire, grant lease, or seam otherwise transfer, any immovable property belonging to the Development Authority but not required for carrying out the purposes of this Act;