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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2)(d) in The Calcutta Metropolitan Development Authority Act, 1972

(d)to apply any money referred to in clause (c) of this sub-section for financing [, by way of loan, grant or otherwise,] [Words inserted by W.B. Act 21 of 1974] any project for the development of the Calcutta Metropolitan Area or any part thereof; and