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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(2)(m) in West Bengal Town and Country (Planning and Development) Act, 1979

(m)the suspension, to the extent necessary, for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;