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[Cites 0, Cited by 0] [Section 137A] [Entire Act]

State of West Bengal - Subsection

Section 137A(2) in New Town, Kolkata Development Authority Act, 2007

(2)The Development Authority shall not grant such permission if-
(a)a licence for the use of the particular site for purpose of advertisement has not been taken out; or
(b)the advertisement contravenes any provisions of this Act or the rules or the regulations made thereunder, or any other Act or rule made thereunder for the purpose of advertisement.