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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(3)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)
(i)if satisfied that the conditions specified in clause (a) or (b) of sub-section (1) are not fulfilled, or
(ii)if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable, shall pass an order refusing to confirm the notice;