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[Cites 0, Cited by 0] [Section 135(3)] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under clause (a).]