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[Cites 0, Cited by 0] [Section 27A(1)] [Section 27A] [Entire Act]

State of West Bengal - Subsection

Section 27A(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)all properties, funds and dues vested in or realisable by the said Board and the Chairman thereof, respectively, shall vest in and be realisable by the Kolkata Metropolitan Development Authority as described under Chapter IV (hereinafter referred to as the Development Authority);