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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 158] [Entire Act] State of West Bengal - Subsection Section 158(2) in New Town, Kolkata Development Authority Act, 2007 (2)No person shall interfere with, or encroach upon, or otherwise damage, any property belonging to, or vested in the Development Authority.Chapter-XVII Rules and Regulations
