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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(1)(d) in West Bengal Town and Country (Planning and Development) Act, 1979

(d)where any part of any building or other land which on the date of coming into operation for the first time of the development plan relating to the area is used for a particular purpose, the use for that purpose of any additional part of the building or land not exceeding one-tenth of the cubic content, of the part of the building used for that purpose on that day, or, as the case may be, one-tenth of the area of the land so used on that date, the owner may, within the time and in the manner prescribed, claim upon the concerned authority, if he has not served an acquisition notice, or if the acquisition is not confirmed by the State Government under section 49 for an amount for such refusal or for grant of permission subject to conditions :