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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(5) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(5)Where the acquired land is unsuitable for the construction of any building as aforesaid on the ground that the area is small, or on any other ground, the State Government may use it for such public purposes as it thinks fit.