Section 4(2)(a) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

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State of West Bengal - Subsection

Section 4(2)(a) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(a)a date, not being earlier than sixty days from the date of publication of the notice in the Official Gazette, within which any objections or suggestions with regard to the proposed directions may be submitted by any person or local authority likely to be affected by such directions to the State Government for its consideration, and

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State of West Bengal - Subsection

Section 4(2)(a) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965