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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(10) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(10)The Collector shall dispose of every ease referred to him under sub-section (3) for determination of compensation as expeditiously as possible and in any case within six months from the date of receipt of the reference from the State Government.