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 36V] [Entire Act] State of West Bengal - Subsection Section 36V(8) in New Town, Kolkata Development Authority Act, 2007 (8)The procedure for hearing and disposal of appeals as well as realization of fees in connection with appeals shall be such as may be specified.
