Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of West Bengal - Subsection Section 72(c) in West Bengal Town and Country (Planning and Development) Act, 1979 (c)the said Authority shall hand over possession of the reconstituted plots to the owners to whom these are allotted in the scheme.
