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[Cites 0, Cited by 0] [Section 5A(11)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(11)(d) in West Bengal Land Reforms Rules, 1965.

(d)that where the land is situated within the jurisdiction of a Development Authority constituted under the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979), the order directing change, conversion or alteration is without prejudice to the provisions of the said Act;