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[Cites 0, Cited by 0] [Section 412A] [Entire Act]

State of West Bengal - Subsection

Section 412A(v) in Kolkata Municipal Corporation Act, 1980

(v)subject to the provisions of this section, the Corporation may cause development work in respect of the dilapidated building in such transparent manner, and on such conditions, as may be prescribed by Scheme, by the Corporation.]