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[Cites 0, Cited by 0] [Section 296(2)] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(2)(i) in West Bengal Municipal Act, 1993

(i)scheme for acquisition of land for the purpose of ensuring that the benefits of development activities are reaped by public, institutions for community-welfare and not for speculative gains by private individuals.