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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(2) in West Bengal Municipal Act, 1993

(2)The Board of Councilors shall be bound to pay to the State Government the cost including all charges in connection with the acquisition of the land under the Land Acquisition Act, 1894 [***] [Omitted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994, 'or any other law for the time being in force, as the case may be.'].