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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)where permission is granted subject to conditions, the difference between what would have been the value of the land if the permission had been granted unconditionally and what would be the value of the land with permission granted subject to conditions.