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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(1)(f) in West Bengal Co-operative Societies Act, 2006

(f)revising allotment of plots of land or flats on the basis of draw of lots if there is any change in the sanctioned plan of the housing project, if applicable: