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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of West Bengal - Subsection

Section 137(2)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.