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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(h) in West Bengal Town and Country (Planning and Development) Act, 1979

(h)to acquire, hold and manage such property, both movable and immovable, as the Development Authority may deem necessary for the purposes of any of its activities and to lease, sell or otherwise transfer any property held by it;