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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)The Development Authority shall complete all the works provided in a scheme within the period prescribed :Provided that, in exceptional circumstances on application by the said Authority, the State Government may, by order in writing specifying these circumstances, grant to such Authority further extension of time as it may think fit.