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[Cites 0, Cited by 1] [Section 4B] [Entire Act]

State of West Bengal - Subsection

Section 4B(2) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975

(2)On receipt of such application the Administrator shall, after making such enquiry as he considers necessary, either grant or refuse to grant the same:Provided that the Administrator shall, while refusing to grant an application, record the reasons for doing so.