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[Cites 0, Cited by 0] [Section 36H(1)] [Section 36H] [Entire Act]

State of West Bengal - Subsection

Section 36H(1)(f) in New Town, Kolkata Development Authority Act, 2007

(f)any person may, whose interest is likely to be affected thereby, within thirty days from the date of publication of draft scheme under clause (e), submit his objection or suggestion, if any, in such manner as may be specified in the said scheme, to the Chairman of the Development Authority, which shall be considered by the Property Valuation Committee and thereafter, the Development Authority shall cause the final publication of the said scheme;