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State of West Bengal - Section

Section 119 in West Bengal Town and Country (Planning and Development) Act, 1979

119. Authentication of orders and documents of the Planning or Development Authority.

-All permissions, orders, decisions, notices and other documents of the Planning Authority or the Development Authority shall be authenticated, by the signature of the Secretary of the concerned authority or such other officer as may be authorised by the Planning Authority or the Development Authority in this behalf.