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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)any existing building may not be used has been specified, such building shall, within such period of not less than three years as may be specified in the scheme cease to be used for any purpose other than the purposes specified in the scheme; and