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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(ii) in West Bengal Town and Country (Planning and Development) Act, 1979

(ii)the State Government shall, after consulting the local authority or authorities concerned, frame a scheme determining what portion of the fund of the Planning Authority or the Development Authority concerned shall vest in the State Government, and the local authority or authorities concerned and in what manner the properties and liabilities of the Planning Authority or the Development Authority concerned shall be apportioned between the State Government and the local authorities and on the scheme being published by notification, the fund, property and liabilities of the Authority concerned shall vest and be apportioned accordingly.