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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)The State Government may, in the public interest or for any other sufficient reason, annul any [Land Use and Development Control Plan] [Substituted by Section (m)(ii), ibid for development plan.] or a portion thereof or any provision contained therein.