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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(4) in New Town, Kolkata Development Authority Act, 2007

(4)If the owner appears and shows cause under sub-section (2), the Chairman shall, after hearing him, either-
(a)cancel the notice issued under that sub-section, or
(b)confirm the said notice, subject to such modifications, if any, as he may think fit.