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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)The concerned authority shall consider the report submitted under sub-section (2) and may make such modifications in the Map or the Register or both as it considers proper and adopt the Map and Register with such modifications, if any.