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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(4)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)who has carried out any works in compliance with the notice, claims, from the Planning Authority or the Development Authority within the time and in the manner prescribed, for an amount in respect of that damage, or of any expenses reasonably incurred by him for complying with the notice, the provisions of sub-sections (3) and (4) of section 50 shall apply with such modifications as may be necessary.