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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)If after the scheme has come into force the Development Authority considers that the scheme is defective on account of an error, irregularity or infirmity or that the scheme needs variation or modification of a minor nature, the Development Authority shall prepare and publish by notification a draft of such variation.