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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2)(e) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(e)entering upon any property (not being a homestead or a place of worship) and surveying such property for the purpose of determining any question or matter necessary to decide, for carrying out the purposes of this Act;