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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)the Development Authority on receipt of an application referred to in clause (a) shall at once furnish the applicant with a written acknowledgement of its receipt and may, after an enquiry, either grant or refuse such permission or grant it subject to such conditions as the Development Authority may think fit to impose. If the Authority communicates no decision to the applicant within three months from the date of such acknowledgement, the applicant shall be deemed to have been granted such permission;