Section 141 in New Town, Kolkata Development Authority Act, 2007
141. Notices etc. by whom to be served or issued.
- Every notice, bill, summons, requisition or other document required by this Act or the rules or the regulations made thereunder to be served upon, or issued to, any person, shall be served or issued by an officer or other employee of the Development Authority or by any person authorised by the Chairman in that behalf.
