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[Cites 0, Cited by 0] [Section 106B(3)] [Section 106B] [Entire Act]

State of West Bengal - Subsection

Section 106B(3)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)When the assessment proposed by the Development Authority is accepted by the person concerned within the period specified in sub-clause (b), such assessment shall be final.