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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)If at any time before the publication of the notice of the scheme under section 70, a representation is made to the Development Authority in this behalf by a majority of the owners in the area that the scheme should be withdrawn, the Development Authority shall invite from all persons interested in the scheme objections to such representation.