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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)where a plot is subject to mortgage with possession or to a lease, the Development Authority shall determine in what proportion the mortgagee or lessee on the one hand and the mortgagor or lessor on the other hand, shall pay such contribution;