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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(5) in New Town, Kolkata Development Authority Act, 2007

(5)Any expenses incurred by the Development Authority under sub-section (4), which cannot be met out of the proceeds of sale of materials of the building, shall be recovered from the owner of the building or any other person having an interest therein as an wear of land-revenue.