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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)After receiving the notice, the State Government shall appoint a person who shall, after reasonable opportunity of hearing to the person serving the acquisition notice and the authority concerned, submit his report thereon to the State Government.