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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)Such decision shall be corrected, modified or rescinded as may be necessary to give effect to the decree or order of the Civil Court after the same has been brought to the notice of the Development Authority either by the Civil Court or by any person affected by such decree or order.