Section 161(2) in New Town, Kolkata Development Authority Act, 2007
(2)(a)A notice relating of the draft regulations shall be published in one or more of the local newspapers circulated within New Town, Kolkata or if there be to such newspaper, in such manner as the-Development Authority may direct.(b)Such draft shall not be further proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Development Authority may decide.(c)For not less than one month during such period, a copy of such draft shall be kept in the office of the Development Authority for public inspection and any person shall be permitted at any reasonable time to peruse such draft, free of charge.(d)Copies of such draft shall be made available to any person requiring ton payment of such fee as the Development Authority may fix.
