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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(5) in West Bengal Town and Country (Planning and Development) Act, 1979

(5)Upon confirmation of the notice either under clause (b) of sub-section (3) or under sub-section (4), the State Government shall proceed to acquire the land or that part of any land regarding which the notice has been confirmed within one year of the confirmation.