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[Cites 0, Cited by 0] [Section 104(3)] [Section 104] [Entire Act]

State of West Bengal - Subsection

Section 104(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)where the application relates to the carrying out of any development, the said Authority may refuse to assess the development charge payable in respect thereof unless it is satisfied that the applicant has an interest in the land sufficient to enable him to carry out such development, or that the applicant is able to obtain such interest and that the applicant will carry out the development within such period as the said Authority considers appropriate;