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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of West Bengal - Subsection

Section 102(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)Notwithstanding anything contained in sub-sections (1) and (2) no development charge shall be levied on development, or change of use, of any id vested in or under the control or possession of the Central Government, a State Government or any local authority.