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[Cites 0, Cited by 0] [Section 333(2)] [Section 333] [Entire Act]

State of West Bengal - Subsection

Section 333(2)(i) in West Bengal Municipal Corporation Act, 2006

(i)scheme for acquisition of land for the purpose of ensuring that the benefit of development activities are reaped by the public institutions for community-welfare and not by private individuals for speculative grains.