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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(4) in New Town, Kolkata Development Authority Act, 2007

(4)Whenever a sum is paid for the purposes not covered by the budget grant, the matter shall forthwith be communicated to the Development Authority which shall take such action under the provision of this Act as may appear to it to be feasible and expedient for covering the amounts of such payment.