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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(3)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)any plot of land may not be used has been specified, such plot of land shall, within such period of not less than one year, as may be specified in the scheme, cease to be used for the purposes and shall be used only for the purpose specified in the scheme;