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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(4) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(4)For the purpose of enabling any document to be served on the owner of any property, the occupier (if any) of the property may be required by notice in writing by the State Government or the Corporation, as the case may be, to state the name and address of the owner thereof.