Legal Document View

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
[Cites 0, Cited by 0] [Section 36H(1)] [Section 36H] [Entire Act]

State of West Bengal - Subsection

Section 36H(1)(l) in New Town, Kolkata Development Authority Act, 2007

(l)the final base unit area value of land comprising building or any vacant land and the final base unit area value of covered space of building, shall remain in force for a period of five years from the date of final publication of the scheme if not otherwise directed by the State Government: