Section 54 in New Town, Kolkata Development Authority Act, 2007
54. Development Authority may require owners of land to repair damage to public streets, etc.
- Whenever any public street; or drain or any other property of the Development Authority is damaged washed away or eroded by any activity within any land or building (including tank)Which exists by the side of such street, drain or property, the Development Authority, may, by a notice in writing, require the owner or the occupier of such land or building, as the caw may be, to repair the damage and to restore the street, drain or property as the case may be, to its original condition as far as possible within such time as may be specified in the notice, and it shall be incumbent upon such owner or Occupier to comply with such requirement, failing which the Development Authority may carry out the work of repair or restoration and the expenses thereof shall be recoverable from the owner or the occupier as an arrear of land-revenue.
