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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(1)(o) in West Bengal Town and Country (Planning and Development) Act, 1979

(o)estimate, with reference to claims made before it, after the notice given by it in the prescribed manner, the amount to be paid to the owner of any property or right injuriously affected by the making of a scheme in accordance with the provisions contained in section 92;