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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(1)(c) in The West Bengal Housing Industry Regulation Act, 2017

(c)that circumstances exist which render it necessary in the public interest so to do, the State Government may, by notification, supersede the Authority for such period, not exceeding six months, as may be specified in the notification: