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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(2) in New Town, Kolkata Development Authority Act, 2007

(2)When a person appeals to the State Government under the proviso to sub-section (4) of section 25, the amount shall, if any, as decided by the State Government, be paid within a period of not less than three months from the date of such decision, as the State Government may allow.