Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(3)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)where permission is refused, the difference between what would have been the value of the land if the permission had been granted and the value of the land in its existing state: