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[Cites 0, Cited by 2] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)Where any development of land as mentioned in section 52 is being carried out but has not been completed, the Planning Authority or the Development Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.