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[Cites 0, Cited by 0] [Section 104(3)] [Section 104] [Entire Act]

State of West Bengal - Subsection

Section 104(3)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)where the application relates to the change of any use, the said Authority may refuse to assess the amount of development charge in respect thereof unless it is satisfied that the change of use will be effected within such period as the said Authority considers appropriate;