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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)Any expenses incurred under this section in connection with the reparation and publication of the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] for the Planning Area of any Planning Authority or Development Authority shall be paid by the concerned authority.