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

State of West Bengal - Subsection

Section 2(c) in West Bengal Town and Country Planning (Development of Township Projects) Rules, 2008

(c)"Applicant" means owner of the land within the planning area and includes authorised representative of the owner or any body having the right to develop the said land in accordance with law and shall also include the transferee;