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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)If for any cause the total amount which would be due to the Development Authority from the owner of a plot to be included in the scheme exceeds the value of such plot estimated on the assumption that the scheme has been completed, the said Authority shall direct that owner of such plot to make payment of such excess amount to it.