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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(2)On receipt of such application the Controller, after making such enquiry as he considers necessary, shall, by order in writing, either grant the permission subject to such conditions, if any, as may be specified in the order or refuse to grant such permission.