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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of West Bengal - Subsection

Section 173(2) in West Bengal Municipal Act, 1993

(2)If the Board of Councilors refuses to grant the permission to add to any building on the grounds that the proposed site falls wholly or in part within a street alignment referred to in section 172, and if such site or the portion thereof which falls within such alignment is not acquired by the Municipality within one year after the date of such refusal, it shall pay reasonable compensation to the owner of the site.